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[Cites 0, Cited by 3] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1) in Kerala Building Tax Act, 1975

(1)When building tax [or luxury tax] [Substituted 'building tax' by the Kerala Finance Act, 1999 (Act 23 of 1999), (w.e.f. 01 /04/1999).] is not paid on the due date, the arrears of the tax shall bear interest at the rate of six per cent per annum from the date of default.