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

State of Kerala - Subsection

Section 8(1) in Kerala Land Tax Act, 1961

(1)Where in respect of any land basic tax has been paid or collected for the period between the date of the commencement of this Act and the date of publication of this Act in the Gazette, at a rate higher than the rate at which basic tax is payable on such land under this Act, then the excess tax to collected for the aforesaid period shall be refunded.