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 200] [Entire Act] State of Kerala - Subsection Section 200(3) in Kerala Panchayat Raj Act, 1994 (3)A duty shall also be levied in every village panchayat area on transfers of property in accordance with the provisions of section 206.
