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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(4) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(4)The Industrial Township Authority shall have the power to collect the taxes and fees and to realise the fine that can be collected or realized under the Kerala Municipality Act, 1994 (20 of 1994) from the area within the jurisdiction of the Industrial Township Area.