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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(2)(a) in Kerala Municipality Act, 1994

(a)If any building in a municipal area is demolished or destroyed, the owner shall, until notice thereof is given to the Secretary, be liable for the payment of the property tax which would have been leviable had the building not been demolished or destroyed.