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[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Kerala - Subsection

Section 236(13) in Kerala Panchayat Raj Act, 1994

(13)[ Notwithstanding anything contained in the provisions of this section, no licence or permission under this Act shall be granted to any person who has defaulted payment of any tax, fees or other dues payable to the Village Panchayat.] [Inserted by Act 13 of 1999.]