Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85] [Entire Act] State of Kerala - Subsection Section 85(2) in Kerala Town and Country Planning Act, 2016 (2)The amount of user fee to be levied and the manner of assessment and collection shall be such as may be prescribed.
