Section 150(1)(b) in Karnataka Municipalities Act, 1964

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State of Karnataka - Subsection

Section 150(1)(b) in Karnataka Municipalities Act, 1964

(b)an application in writing, stating the grounds on which the claim is disputed, has been made as follows, that is to say:-

(i)[ in the case of property tax, to the Chief Officer or the Municipal Commissioner, as the case may be, or the authorised officer within fifteen days next after the service of notice under sub-section (3) of section 142.] [Substituted by Act 28 of 2001 w.e.f. 19-11.2001.]

(ii)in the case of any other claim for which a notice of demand served has been presented under sub-section (3) of section 142, to the municipal council within fifteen days next after the service of such notice; and

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State of Karnataka - Subsection

Section 150(1)(b) in Karnataka Municipalities Act, 1964