Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 209E in Kerala Panchayat Raj Act, 1994

209E. Recovery of tax payable.

- Notwithstanding [anything contained in this Act any, amount payable under the provisions of this Act, rules or bye-laws, is not paid on the due date, shall be recovered together with penal interest at the rate of two per cent per month from the due date:Provided that no penalty shall be recovered on any amount that has become payable or payable in a half year, if it is paid in the same half year.]