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

State of Kerala - Subsection

Section 5(3) in Kerala Buildings Tax Act, 1961

(3)Where there are out-houses, garages, or other structures appurtenant to the main building, the floorage of such structures shall be computed in the manner specified in clauses (1) and (2) and the floorage so obtained shall be added on to the floorage of the main building.