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State of Kerala - Section

Section 257 in Kerala Municipality Act, 1994

257. Maintenance of Demand Register.

- The Secretary shall maintain a ward-wise Demand Register by providing independent pages for every institution specified in sub-section (2) of section 253, and in such case the head of office and the self-drawing officers, if any, shall be the assesses and the remittance shall be entered against their names. One demand register for this purpose can be used for one or more years.