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[Cites 0, Cited by 3] [Section 215(2)] [Section 215] [Entire Act]

State of Kerala - Subsection

Section 215(2)(a) in Kerala Municipality Act, 1994

(a)A Municipality may construct commercial or other buildings and let them out to the public who need them on licence and may charge such fees as it may fix for the use and occupation of the same, [in the manner prescribed;] [Substituted 'subject to such restrictions or limitations if any, as may be imposed by the Government in that behalf' by Act 14 of 1999. w.e.f. 24-3-1999.]