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[Cites 0, Cited by 0] [Section 261(5)] [Section 261] [Entire Act]

State of Kerala - Subsection

Section 261(5)(b) in Kerala Municipality Act, 1994

(b)to pay to the Municipality on account of any animal or vessel in respect of which tax has already been paid to any other local authority whether under this Act, or any other Act in force, more than the excess, if any, of the tax payable in the Municipality in respect of such animal or vessel over the tax already paid to the other local authority.