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

State of Karnataka - Subsection

Section 112D(1) in Karnataka Municipal Corporations Act, 1976

(1)The Commissioner shall, subject to the general or special orders of the Government, direct a survey of buildings or lands or both within the city with a view to the assessment of property tax and may obtain the services of any qualified person or agency for conducting such survey and preparation of property register.