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State of Kerala - Section

Section 205G in Kerala Panchayat Raj Act, 1994

205G. Issue of receipt for remittance.

(1)The Secretary shall, on receipt of the payment, issue an official receipt in the name of the head of office for the amount remitted.
(2)Every head of office shall, in turn, grant to each taxpayer a certificate in respect of the recovery and payment of tax to the village panchayat of the relevant half-year.