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[Cites 0, Cited by 0] [Section 342] [Entire Act]

State of Karnataka - Subsection

Section 342(4) in Karnataka Municipal Corporations Act, 1976

(4)In respect of passenger-shelters, ticket booths and bus stands erected or constructed under this section the Karnataka State Road Transport Corporation shall be liable to pay to the corporation such annual ground rent as may be agreed between them, and where there is no such agreement, as may be determined by the Government.