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State of Kerala - Section

Section 20 in Abkari Act, 1 of 1077

20. Duties may be farmed.

- [All or any of the duties, tax and rentals] [Substituted for the words 'all or any of the duties' by section 9(i) of Presidents Act 1 of 1964.] leviable under this Act in any Taluk or other local area may,with the sanction of the Government, be farmed,subject to such payment and on such other conditions as the Government shall prescribe, [Such farmers] [Substituted for the words 'farmers of duties under this Section' by Section 9(ii) of Presidents Act 1 of 1964.] shall take out licenses as such from the [Commissioner] [Substituted for 'Superintendent' by Section 2 off Act III of 1106.].