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 208] [Entire Act] State of Kerala - Subsection Section 208(2) in Kerala Panchayat Raj Act, 1994 (2)any surcharge levied under this section shall be demanded and collected in the same manner as if it where the [[property tax] [Substituted by Act 13 of 1999.] levied under section 203.
