Section 2(1)(A) in The Kerala Agricultural Income Tax Act, 1991

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State of Kerala - Subsection

Section 2(1)(A) in The Kerala Agricultural Income Tax Act, 1991

(A)in any area, which is comprised within the jurisdiction of a municipality (whether known as a municipality, municipal corporation, notified area Committee, town area Committee, town Committee or by any other name) or a cantonment board and which has a population of not less than ten thousand according to the last preceding census of which the relevant figures have been published before the first day of the previous year; or

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State of Kerala - Subsection

Section 2(1)(A) in The Kerala Agricultural Income Tax Act, 1991