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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(4) in Karnataka Urban Development Authorities Act, 1987

(4)If the person concerned does not accept the assessment made by the Authority or fails to give the Authority the information required under sub-section (2) within the period specified therein, the Authority shall make a reference to the District Court having jurisdiction for determining the betterment tax payable by such person.