Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 243(1)] [Section 243] [Entire Act] State of Kerala - Subsection Section 243(1)(a) in Kerala Municipality Act, 1994 (a)if the date of such inclusion falls within the last two months of a half-year, not be liable to pay property tax in respect for that half-year; and