Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 233] [Entire Act] State of Kerala - Subsection Section 233(1) in Kerala Municipality Act, 1994 (1)Where a Council of a Municipality by a resolution determines to levy property tax, such tax shall unless, exempted by or under this Act or any other law, be levied on all buildings and lands within the municipal area.
