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[Cites 0, Cited by 0] [Section 206(1)] [Section 206] [Entire Act]

State of Kerala - Subsection

Section 206(1)(a) in Kerala Panchayat Raj Act, 1994

(a)in the form of a surcharge on the duty imposed by the Kerala Stamp Act, 1959, on every instrument of the description specified below, which relates to the immovable property situated in the area under the jurisdiction of a village panchayat; and