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

State of Kerala - Subsection

Section 6(1) in Kerala Buildings Tax Act, 1961

(1)The owner of every building having a floorage of one thousand square feet or more the construction of which has been completed on or after the 2nd day of March, 1961, shall furnish to the assessing authority a return in the prescribed form and verified in the prescribed manner and containing such particulars in respect of the building as may be prescribed.