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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(2)(i) in Kerala Municipality Act, 1994

(i)a water and drainage tax to provide for expenses connected with the construction, maintenance, repair, extension or improvement of water or drainage work heretofore provided or hereafter to be provided.