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[Cites 0, Cited by 4] [Section 281] [Entire Act]

State of Kerala - Subsection

Section 281(2) in Kerala Municipality Act, 1994

(2)The Government, or with the sanction of the Government the Municipality may exempt any person or class of persons wholly or in part from the payment of any tax . But nothing in this section shall be deemed to authorise the exemption of any person solely on the ground that he is a Councillor.