Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Kerala - Section Section 307 in Kerala Municipality Act, 1994 307. Priority of payment for interest and repayment of loans over other payments. - All payments due from a Municipality as interest on and for repayment of loans shall be made in priority to all other payments due from that Municipality.
