Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A] [Entire Act] State of Kerala - Subsection Section 6A(1) in Kerala Land Tax Act, 1961 (1)The basic tax payable in respect of any land shall be assessed in the manner provided in sub-sections (2) to (4).
