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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3)(a) in The Karnataka Entertainments Tax Act, 1958

(a)as if it were an arrear of land revenue; or
(aa)[ by attachment and sale or by sale without attachment of any property of such proprietor or any other person by the prescribed authority in accordance with such rules as may be prescribed; or] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997]