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[Cites 0, Cited by 3] [Section 135] [Entire Act]

State of Karnataka - Subsection

Section 135(1) in Karnataka Municipal Corporations Act, 1976

(1)No advertisement shall, after the levy of the tax under section 134 has been determined upon by the corporation, be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the city or shall be displayed in any manner whatsoever in any place without the written permission of the Commissioner.