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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(2)(c) in Kerala Municipality Act, 1994

(c)If such notice is given within the last four months of a half-year, the owner shall be entitled to a remission of so much not exceeding a half of the tax payable in respect of the building only, for that half-year, as is proportionate to the number of days in that half-year, succeeding the demolition or destruction, as the case may be.