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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Kerala - Subsection

Section 10A(1) in The Kerala Tax on Luxuries Acts, 1976

(1)Any amount of tax, penalty, interest and any other amount payable by any person under this Act and remaining unpaid shall be the first charge on the property of such person and may be recovered as an arrear of public revenue due on land.