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[Cites 0, Cited by 0] [Section 230] [Entire Act]

State of Kerala - Subsection

Section 230(2) in Kerala Municipality Act, 1994

(2)The Municipality may, for the purpose of providing any specific civic service or amenity levy a surcharge on any tax other than profession tax levied by the Municipality:Provided that no surcharge shall be levied if a tax or cess is already being levied for the same purpose:Provided further that such surcharge shall, in no case, exceed ten per cent, of the amount of the tax.