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[Cites 0, Cited by 0] [Section 203(4)] [Section 203] [Entire Act]

State of Kerala - Subsection

Section 203(4)(v) in Kerala Panchayat Raj Act, 1994

(v)the circumstances in which and the conditions subject to which buildings constructed, reconstructed or demolished or situated in areas included in, or excluded from, the panchayat area during any half year, shall be liable or cease to be liable to the whole or any portion of the tax.