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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(3) in Karnataka Municipalities Act, 1964

(3)The Government may make rules for regulating the collection of the duty, the payment thereof to the municipal council [or Town Panchayat] [Inserted by Act 31 of 2003 w.e.f. 20-8-2003.] and the deduction of any expenses incurred by the Government in the collection thereof.