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[Cites 0, Cited by 0] [Section 542] [Entire Act]

State of Kerala - Subsection

Section 542(2) in Kerala Municipality Act, 1994

(2)Any fine or costs imposed or assessed by a Magistrate under sub-section (1) shall be recoverable by such Magistrate under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) as if it were a fine imposed by him and the same shall on recovery be paid to the Municipality.