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[Cites 0, Cited by 0] [Section 534] [Entire Act]

State of Kerala - Subsection

Section 534(3) in Kerala Municipality Act, 1994

(3)For the purpose of deciding whether action should be taken under sub-section (2), the Secretary may require any occupier of property, to furnish information as to the sum paid by him as rent on account of such property and as to the name and address of the person to whom it is payable and such occupier shall be bound to furnish such information.