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[Cites 0, Cited by 13] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2) in Kerala Building Tax Act, 1975

(2)[ In the case of any building, the construction of which is completed prior to the appointed day but the assessment of which has not been initiated or completed or against which appeal or revision has been filed, building tax shall be assessed on the basis of the plinth area at the rate specified in the Schedule.]