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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(1) in Kerala Buildings Tax Act, 1961

(1)Subject to the other provisions contained in this Act there shall be charged a tax (hereinafter referred to as "buildings tax") at the rate specified in the Schedule, in respect of every building the construction of which as completed on or after the 2nd day of March, 1961 and which has a floorage of one thousand square feet or more.