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State of Kerala - Section

Section 263 in Kerala Municipality Act, 1994

263. Composition of tax.

- With the sanction of the Council or in accordance with the regulations made by a Municipality , the Secretary may compound, for a period not exceeding one year, with any livery stable-keeper or other person keeping animals and vessels for sale or hire, for such sum as the Council may determine or as the case may be, as the regulation may provide in lieu of the tax on such animals and vessels.