Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 269] [Entire Act] State of Kerala - Subsection Section 269(3) in Kerala Municipality Act, 1994 (3)No tax shall be levied in respect of any show for which no entertainment tax is leviable under the law relating to levy of tax on entertainments and for which no rent is paid to the owner of the premises for the show.Duty on Transfer of Property
