Section 14AA in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
14AA.
[Notwithstanding anything contained in sections 13 and 14 A of this Act, any appeal or revision pending before any authority under this Act as on 31st day of March, 2004 shall be finally disposed of by such authority on or before the [31st day of March, 2006] [Inserted by Act 19 of 2004 w.e.f. 1-4-2004.]] [Substituted by Act 19 of 2004 w.e.f. 1-4-2004.]
