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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3) in Kerala Buildings Tax Act, 1961

(3)The assessing authority, after hearing such evidence as the assessee may produce and such other evidence as it may require on any specified point and after conducting such enquires or inspection as it may consider necessary shall by order in writing, determine the floorage of the building and assess the amount payable by him as buildings tax.