Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 255] [Entire Act] State of Kerala - Subsection Section 255(1) in Kerala Municipality Act, 1994 (1)The Secretary shall, on receipt of the payment, issue an official receipt in the name of the head of office for the amount remitted.
