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[Cites 0, Cited by 0] [Section 243(2)] [Section 243] [Entire Act]

State of Kerala - Subsection

Section 243(2)(a) in Kerala Municipality Act, 1994

(a)if the date of such exclusion falls within the first two months of a half-year, to a remission of the whole of the property tax payable in respect thereof for that half-year; and