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[Cites 0, Cited by 4] [Section 272] [Entire Act]

State of Kerala - Subsection

Section 272(1) in Kerala Municipality Act, 1994

(1)No advertisement shall, after the levy of the tax under section 271 has been determined upon by the Council, be erected, exhibited, fixed or retained upon or over any land, building, wall, hoarding or structure within the municipal area or shall be displayed in any manner whatsoever in any place in that area without the written permission of the Secretary.