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[Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act]

State of Kerala - Subsection

Section 243(1)(b) in Kerala Municipality Act, 1994

(b)if such date falls within the first four months of a half-year, be entitled to a remission of so much tax not exceeding half of the property tax payable in respect thereof for that half-year, as is proportionate to the number of days in that half-year preceding such date.