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[Cites 0, Cited by 13] [Entire Act]

State of Karnataka - Section

Section 113 in Karnataka Municipalities Act, 1964

113. [ Name of transferee to be entered in property tax register. [Substituted by Act 31 of 2003 w.e.f. 20-8-2003.]

- Whenever such transfer comes to the knowledge of the Municipal Commissioner or Chief Officer through such notice the name of the transferee shall be entered in the property tax register.]