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[Cites 0, Cited by 1] [Section 240] [Entire Act]

State of Kerala - Subsection

Section 240(2) in Kerala Municipality Act, 1994

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall devolve, as heir or otherwise, shall give written notice of such transfer to the Secretary within one year from the date of death of the deceased.