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[Cites 0, Cited by 9] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in Kerala Building Tax Act, 1975

(3)Where any such rectification has the effect of enhancing the assessment or reducing a refund, the assessing authority, shall serve on the assessee a notice of demand in the prescribed form specifying the sum payable; and such notice of demand shall be deemed to be issued under section 10 and the provisions of this Act shall apply accordingly.