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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(3) in Kerala Land Tax Act, 1961

(3)Any person aggrieved by any of the particulars contained in the provisional noticed of demand or the rate or amount of basic tax specified therein may, within the period specified therein, prefer his objections in writing to the prescribed authority, and thereupon the prescribed authority shall, after making due inquiries and after giving the objector and any other person whom it considers necessary, an opportunity of being heard, pass orders on the objections.