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[Cites 0, Cited by 0] [Section 377] [Entire Act]

State of Karnataka - Subsection

Section 377(2) in Karnataka Municipalities Act, 1964

(2)Save in so far as they levy of any tax or continuation of levy of any tax on any property of the Union is permissible under Article 285 of the Constitution of India, the property of the Union shall be exempt from any tax levied under this Act.