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[Cites 0, Cited by 0] [Section 112A] [Entire Act]

State of Karnataka - Subsection

Section 112A(7) in Karnataka Municipal Corporations Act, 1976

(7)The Commissioner or the authorised officer shall consider the objections and pass such order either confirming or revising the assessment of such tax and penalty if any, within a period of sixty days from the date of filing objections and a copy of the order shall be sent to the owner or occupier concerned.