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[Cites 0, Cited by 0] [Section 245(1)] [Section 245] [Entire Act]

State of Kerala - Subsection

Section 245(1)(c) in Kerala Municipality Act, 1994

(c)resides in the municipal area for not less than sixty days in the aggregate and is in receipt of any income from investments, shall pay a half-yearly tax assessed in accordance with the rules as may be made.