Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 12] [Section 509] [Entire Act] State of Kerala - Subsection Section 509(11) in Kerala Municipality Act, 1994 (11)No appeal or revision shall be filed against the levy of tax, if he tax shown in the demand notice has not been paid.
