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[Cites 0, Cited by 7] [Entire Act]

State of Kerala - Section

Section 232 in Kerala Municipality Act, 1994

232. Notification of new taxes.

- Where a Council determines under section 231 to levy any tax for the first time or at a new rate, the Secretary shall forthwith publish in the prescribed manner the rate at which , the date from which and the period of levy, if any, for which such tax shall be levied.Property Tax