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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(1)(j) in Kerala Municipality Act, 1994

(j)is in arrears of any kind due by him (otherwise than in a fiduciary capacity ) to the Municipality upto and inclusive of the previous year in respect of which a bill or notice has been duly served upon him and the time if any, specified therein, has expired; or