Section 146 in Karnataka Municipal Corporations Act, 1976
146. [ Power of Government to require corporation to impose taxes. [Substituted by Act 32 of 2003 w.e.f. 20.8.2003.]
- The Government may, by notification require the corporation to impose any tax specified in the notification as may be imposed under section 103 in such manner and to such extent as the Government considers fit, and the corporation shall forthwith proceed to impose the tax in accordance with the requisition.]
