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[Cites 0, Cited by 0] [Section 254(2)] [Section 254] [Entire Act]

State of Kerala - Subsection

Section 254(2)(v) in Kerala Panchayat Raj Act, 1994

(v)as to the realisation of fees due in respect of the use of cartstands and the like, whether by the seizure and sale of the vehicles or animal concerned or any part of its burden, or otherwise;