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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Kerala - Subsection

Section 279(1)(i) in Kerala Municipality Act, 1994

(i)direct a Municipality to levy either retrospectively or prospectively the property tax or any class of property tax, or any other tax leviable under this Act or any other law, at such rate and with effect from such date, as may be specified in the order; and