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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3) in Kerala Buildings Tax Act, 1961

(3)The District Court upon the hearing of any such case shall decide the questions of law raised thereby and shall deliver its judgment thereon containing the grounds on which such decision is founded and shall send a copy of such judgment under the seal of the court to the appellate authority which shall pass orders on the appeal in conformity with such judgment.