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[Cites 0, Cited by 0] [Section 233(2)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(2)(iii) in Kerala Municipality Act, 1994

(iii)a sanitary tax to provide for expenses connected with the general sanitation of the municipal area and the removal of rubbish, filth and carcasses of animals from the private premises.