Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(41) in Karnataka Municipal Corporations Act, 1976 (41)"tax" includes [x x x] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.], toll, rate, cess, fee or other import leviable under this Act;
