Legal Document View

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
[Cites 0, Cited by 4] [Section 239(3)] [Section 239] [Entire Act]

State of Kerala - Subsection

Section 239(3)(a) in Kerala Municipality Act, 1994

(a)No such remission shall be admissible unless the owner of the building or his agent has previously thereto delivered notice to the Secretary-
(i)that the building is vacant and unlet, or
(ii)that the building will be vacant and unlet from a specified date either in the half-year in which notice is delivered or in the succeeding half-year.