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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(1)(iv) in Karnataka Town and Country Planning Act, 1961

(iv)a surcharge for the purpose of establishing Mass Rapid Transport System. at such rates but all the above levies together not exceeding one-tenth of the market value of the land or building as may be prescribed.