Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 231] [Entire Act] State of Kerala - Subsection Section 231(1) in Kerala Municipality Act, 1994 (1)Any resolution of a Council determining to levy a tax shall specify the rate at which and the date from which any such tax shall be levied.
