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[Cites 0, Cited by 1] [Section 113] [Entire Act]

State of Karnataka - Subsection

Section 113(1) in Karnataka Municipal Corporations Act, 1976

(1)If the property tax including penalty leviable under sub-section (5) of section 112A is not paid after it has been become due, the corporation may cause to be served upon the person liable for payment of the same a notice of demand in such form as may be prescribed.