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[Cites 0, Cited by 3] [Section 230] [Entire Act]

State of Kerala - Subsection

Section 230(3) in Kerala Municipality Act, 1994

(3)The Municipality may in the manner prescribed levy a land conversion cess not exceeding rupees seventy five per are from the landholder in respect of a paddy field, marshy land, pond or watershed held by him which is converted into garden land or building site.Explanation. - Nothing in this section shall be deemed to affect any of the provisions of the Kerala Land Utilisation Order,J967.