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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Kerala - Subsection

Section 99(1) in Kerala Town and Country Planning Act, 2016

(1)Every Municipal Corporation, Municipal Council, Town Panchayat or Village Panchayat concerned at the beginning of each financial year shall contribute a sum equivalent to half per cent of the total sum of money credited during the preceding year to its Planning and Development Fund constituted under sub-section (1) of section 97.