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 203] [Entire Act] State of Kerala - Subsection Section 203(5) in Kerala Panchayat Raj Act, 1994 (5)If the occupier of a building pays the building tax on behalf of, the owner thereof, such occupier shall be entitled to recover the same from, the owner and may deduct the same from the rent then or there after due by him to the owner.]
