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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Karnataka - Subsection

Section 106(3) in Karnataka Municipalities Act, 1964

(3)The authorised officer may on an application made by any person and subject to payment of such fees as may be specified by the Municipal Council from time to time, permit such person to inspect the Property tax register at reasonable hours or grant certified extract of the entries in the register or certified copies thereof.