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[Cites 0, Cited by 0] [Section 231] [Entire Act]

State of Kerala - Subsection

Section 231(3) in Kerala Municipality Act, 1994

(3)Any resolution abolishing an existing tax or reducing the rate at which a tax is levied shall immediately be reported to the Government:Provided that in the case of a Municipality which has an outstanding loan either from the Government or from the Public or any other local body, such abolition or reduction shall not have effect without the sanction of the Government.