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[Cites 0, Cited by 3] [Entire Act]

State of Kerala - Section

Section 276 in Kerala Municipality Act, 1994

276. Collection of tax on advertisement.

- The Secretary may farm out the collection of any tax on advertisement leviable under section 271 for any period not exceeding one year at a time on such terms and conditions as may be provided for by bye-laws made under section 567.Tax on Timber