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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(2) in Kerala Building Tax Act, 1975

(2)Any person who obstructs the assessing authority or other officer authorized in the exercise of the powers conferred on it or him by subsection (1) shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.