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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Kerala - Subsection

Section 61(3) in Kerala Municipality Act, 1994

(3)If the expenses directed by the Government to be paid from the fund of the Municipality under sub-section (2) is not paid in the manner specified orders may be passed directing the person having the custody of the said fund to pay it in priority to any other charge against that fund, except service charges of authorised loans, or deduct that amount from the share of taxes or any grant due to the Municipality.