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[Cites 0, Cited by 0] [Section 472] [Entire Act]

State of Kerala - Subsection

Section 472(2) in Kerala Municipality Act, 1994

(2)The Municipality may-
(a)place the collection of any such fees under the management of such person as may appear to it to be proper; or
(b)farm out the collection of any such fees for any period not exceeding three years at a time and on such terms and conditions as it may think fit.