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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(3) in Kerala Buildings Tax Act, 1961

(3)Where any such rectification has the effect of enhancing the assessment or reducing a refund, the assessing authority shall serve on the assessee a notice of demand in the prescribed from specifying the sum payable; and such notice of demand shall be deemed to be issued under section 9 and the provision of this Act shall apply accordingly.