Section 108A(5) in Karnataka Municipal Corporations Act, 1976
(5)The provisions contained in sections 107, 110, 111, 112, sub-sections (5), (6) and (7) of section 112A, and sections 112B, 112D and 113 to the extent they are not inconsistent to the provisions of this section shall mutatis mutandis apply to the Bruhath Bangalore Mahanagara Palike:Provided that the State Government may prescribe separate procedure, form or register in respect of property assessed by the Bruhath Bangalore Mahanagara Palike. A different register may be prescribed for different class of property assessed for tax.
