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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1) in Kerala Buildings Tax Act, 1961

(1)Any assessee objection to the amount of building tax assessed under section 8 or denying his liability to be assessed under this Act or objecting to any order of the assessing authority under this Act may appeal to the appellate authority against the assessment or against such order:Provided that no such appeal shall lie unless the tax has been paid