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[Cites 0, Cited by 0] [Section 97(1)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(1)(f) in Kerala Town and Country Planning Act, 2016

(f)any other sum of money received by the Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned from any other source for performing its functions under this Act.