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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Kerala - Subsection

Section 243(3) in Kerala Municipality Act, 1994

(3)No remission shall be granted under sub-section(2) in respect of any building or land unless an application in writing for such remission is made to the Secretary within three months from the date of exclusion of the area in which the building or land is situated.