Section 103 in Karnataka Municipal Corporations Act, 1976
103. Taxes which may be imposed.
- Subject to the general or special orders of Government, a corporation shall,-(a)[ ***] ] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.](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><p class=subpara2>(vi) a tax on advertisement;</p><p class=subpara2>(vii) a duty on certain transfers of property in the shape of an additional stamp duty; <SPAN class=amd2><A TITLE =]](ix)[ x x x] [Omitted by Act 32 of 2003 w.e.f. 20.8.2003.][Proviso x x x] [Omitted by Act 35 of 1994 w.e.f. 1.6.1994.]
