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[Cites 0, Cited by 0] [Section 256] [Entire Act]

State of Karnataka - Subsection

Section 256(4) in Karnataka Municipalities Act, 1964

(4)The municipal council shall fix a scale of fees to be paid in respect of premises licensed under sub-section (1) or sub-section (2):Provided that no such fee shall exceed five hundred rupees per annum.