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 1] [Entire Act] State of Kerala - Section Section 9 in Kerala Buildings Tax Act, 1961 9. Notice of demand. - When any building tax in due in consequence of any order passed under or in pursuance of this Act, the assessing authority under shall serve on the assessee a notice of demand in the prescribed from specifying the sum so payable.
