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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(1) in Kerala Town and Country Planning Act, 2016

(1)In order to recover fully or partly the capital expenditure and the cost of maintenance of utilities, amenities, services or facilities provided by a Development Authority, Municipal Corporation, Municipal Council. Town Panchayat or Village Panchayat, it may levy and collect a charge from the users thereof, to be called the user fee.