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State of Kerala - Section

Section 205B in Kerala Panchayat Raj Act, 1994

205B. Requisition on owner or occupier to furnish list of persons liable to tax.

- The Secretary may, by notice, require the owner or the occupier of any building or land and every administrator or manager of a hotel, boarding or lodging house, club or residential chambers, to furnish within a specified time a list in writing containing the names of all persons occupying such building, land, hotel, boarding or lodging house, club or chambers and specifying the profession, art or employment of every such person and the rent, if any paid by them and the period of such occupation.