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[Cites 0, Cited by 4] [Section 242] [Entire Act]

State of Kerala - Subsection

Section 242(1) in Kerala Municipality Act, 1994

(1)Notwithstanding anything contained in this Act or the rules made thereunder, where any person has unlawfully constructed or reconstructed any building, such building shall, without prejudice to any action that may be taken against that person, be liable to tax from the date of completion or occupation whichever is earlier till the date of demolition of that building.