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[Cites 0, Cited by 2] [Section 539] [Entire Act]

State of Kerala - Subsection

Section 539(2) in Kerala Municipality Act, 1994

(2)Where any amount due to the Municipality has been barred by limitation under subsection (1) due to the default of not taking steps at the appropriate time, and it is found in a lawful enquiry that it was lost due to the default of any officer or officers, the amount so lost to the Municipality shall be realised with twelve per cent interest thereon from such officer or officers.