Legal Document View

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
[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Karnataka - Subsection

Section 108(2)(a) in Karnataka Municipal Corporations Act, 1976

(a)commercial building at such percentage not being less than 0.5 per cent (rupees five per thousand) [and not more than three percent] of taxable capital value of the building;