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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Kerala - Subsection

Section 461(i) in Kerala Municipality Act, 1994

(i)in the case of a market which was in existence only for a portion of the preceding year, the gross income of the owner from the market for the preceding years shall be deemed to be an amount which bears to the income of the portion of the year the same proportion as the whole year bears to the portion of the preceding year during which the market was in existence.