Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 199] [Entire Act]

State of Kerala - Subsection

Section 199(2) in Kerala Panchayat Raj Act, 1994

(2)Any surcharge levied under this section shall be demanded and collected by the village panchayat in the same manner as if it were the tax levied under this Act and distributed to the block panchayat and district panchayat in the manner prescribed after deducting three per cent thereof towards collection charges.