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[Cites 0, Cited by 2] [Section 90(1)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(1)(j) in Kerala Municipality Act, 1994

(j)is in arrears of any kind due by him to the Municipality (otherwise than in a fiduciary capacity) 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 for payment has expired; or