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 283(2)] [Section 283] [Entire Act] State of Kerala - Subsection Section 283(2)(b) in Kerala Municipality Act, 1994 (b)Share of the taxes levied by the Government and transferred to the Municipality and the grants released to the Municipality by the Government;