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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(1)(o) in Kerala Municipality Act, 1994

(o)The Standing Committee for Appeal relating to Tax of the Municipal Corporation shall dispose of appeals on taxation and give directions to the Secretary to levy tax in respect of cases which escaped assessment and to reassess under valued cases.