Section 103(b) in Karnataka Municipal Corporations Act, 1976
(b)[at rates not exceeding those specified in this Act] [Substituted by Act 32 of 2003 w.e.f. 20.8.2003.] levy any one or more of the following taxes:-(i)a tax on [buildings or vacant land or both] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] situated within the city (hereinafter referred to as the property tax);(ii)[ (iii) x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.](iv)[ x x x] [Omitted by Act 21 of 1979 w.e.f. 31.3.1979.](viii)[ x x x] [[Omitted by Act 32 of 2003 w.e.f. 20.8.2003.[(v) [xxx] ]</span></a></p>
