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[Cites 0, Cited by 0] [Section 283(2)] [Section 283] [Entire Act]

State of Kerala - Subsection

Section 283(2)(a) in Kerala Municipality Act, 1994

(a)Taxes, duties cess and surcharge levied under this Act or any other law, the rent from properties, fees from licences and permissions and its income from other miscellaneous items;