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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(2)(b) in Kerala Municipality Act, 1994

(b)If such notice, is given within the first two months of a half-year the owner shall be entitled to a remission of the whole of the tax payable in respect of the building only; for the half-year.