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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(iv) in Kerala Survey and Boundaries Rules, 1964

(iv)In determination of the demand against the municipality, the charges in respect of the lands owned by, vested in, or alienated to, the municipality shall be worked out and only two-thirds of the cost being met from the municipality, the remaining one-third being borne bu the Government