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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Karnataka - Subsection

Section 173(2) in Karnataka Municipal Corporations Act, 1976

(2)Whenever the corporation determines to have recourse to supplementary taxation in any year, it shall do so by increasing for the unexpired portion of the year the rate at which any tax or duty is being levied subject to the conditions, limitations and restrictions laid down in Chapter X.