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[Cites 0, Cited by 1] [Section 6A] [Entire Act]

State of Kerala - Subsection

Section 6A(4) in Kerala Land Tax Act, 1961

(4)The prescribed authority shall prepare or cause to be prepared the final notice of demand in conformity with its orders under sub-section (3) and shall communicate such order and final notice of demand to the landholder concerned and any other person liable to pay the basic tax in respect of the land.] [Substituted by Kerala Land Act 9 of 1972.]