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[Cites 0, Cited by 0] [Section 200(4)] [Section 200] [Entire Act]

State of Kerala - Subsection

Section 200(4)(ii) in Kerala Panchayat Raj Act, 1994

(ii)The tax leviable shall be payable by and recoverable from the owner of the premises if he receives rent for the show or if no rent is paid, the proprietor of the show including any person responsible for the management thereof.]