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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(g) in Kerala Building Tax Act, 1975

(g)"local authority" means a municipal corporation or a municipal council or a township committee or a panchayat or a cantonment board; [or a District council;] [Added by Act 3 of 1992, published in K.G. Extraordinary No. 415 dated 01/04/1992 (w.e.f. 10/02/1992).]