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[Cites 0, Cited by 0] [Section 241(1)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(1)(b) in Kerala Municipality Act, 1994

(b)If such date falls within the last two months of a half-year, the owner shall subject to notice being given under clause(a), be entitled to a remission of the whole of the tax or enhanced lax, as the case may be, payable in respect of the building only, for that half-year.