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[Cites 0, Cited by 0] [Section 492] [Entire Act]

State of Kerala - Subsection

Section 492(6) in Kerala Municipality Act, 1994

(6)The Municipality may-
(a)place the collection of such fees under management of such person as may appear to it proper; or
(b)farm out such collection for any period not exceeding three years at a time and on such terms and conditions as it may think fit.