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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Kerala - Subsection

Section 439(1) in Kerala Municipality Act, 1994

(1)Where the Secretary takes down any structure or part thereof or cuts down any tree or hedge or shrub or part thereof or removes any fruit by virtue of his powers under this Chapter, the Secretary may sell the materials or things taken down, cut down or removed , and apply the proceeds in or towards payment of the expenses incurred therefor.