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 1] [Section 200] [Entire Act] State of Kerala - Subsection Section 200(1) in Kerala Panchayat Raj Act, 1994 (1)Every village panchayat may levy in its area a [property tax] [Substituted by Act 13 of 1999.] a profession tax, an advertisement tax and an entertainment tax.
