Section 443(2)(b) in Karnataka Municipal Corporations Act, 1976

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State of Karnataka - Subsection

Section 443(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)The corporation may compound for any period not exceeding [five years] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.] at a time with the owner of any mill or factory for a certain sum, to be paid in lieu of the fees payable in respect of such mill or factory.

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State of Karnataka - Subsection

Section 443(2)(b) in Karnataka Municipal Corporations Act, 1976