Section 102A in Karnataka Municipal Corporations Act, 1976
102A. Definitions.
- For the purposes of this Chapter, unless the context otherwise requires,-(a)"Board" means the Karnataka Property Tax Board;(b)"Fund" means the Karnataka Property Tax Board Fund;(c)"Municipality" means a municipal corporation established under section 3 of the Karnataka Municipal Corporations Act, 1976 or a city or a town municipal council incorporated under section 10 or a town panchayat constituted under section 351 of the Karnataka Municipalities Act, 1964.
