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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(n) in Karnataka Municipal Corporations Act, 1976

(n)if he fails to pay arrears of any kind due by him, otherwise than as an agent, receiver, trustee or an executor, to the Corporation within three months after a notice in this behalf has been served upon him; or