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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Kerala - Subsection

Section 215(3) in Kerala Municipality Act, 1994

(3)Every licence under sub-section (2) shall contain terms and conditions governing the use and occupation of the building or room or space therein and the rate and time of payment of fees and such terms and conditions shall be reduced in writing in the form of an agreement in stamp paper of the appropriate value.