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[Cites 0, Cited by 0] [Section 467] [Entire Act]

State of Kerala - Subsection

Section 467(1) in Kerala Municipality Act, 1994

(1)A Municipality may acquire the right of any person to hold a private market in any place and to levy fee therein and where the right to hold the market is acquired during the currency of a licence issued to such person, he shall be paid compensation for the unexpired period of the licence calculated on the basis of the profit he would have derived from the market, had his right to hold the market been not acquired.