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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Kerala - Subsection

Section 240(1) in Kerala Municipality Act, 1994

(1)Whenever the title of any person primarily liable to the payment of property tax on any premises to or over such premises is transferred, the person whose title is transferred and the person to whom the same shall be transferred shall, within three months after the execition of the instrument of transfer or after its registration if it be registered or, after the transfer is effected, if no instrument be executed, give notice of such transfer to the Secretary.