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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(2) in Kerala Buildings Tax Act, 1961

(2)If any question arises as to whether a building falls under subsection (1), it shall be referred to the Government, and the decision of the Government thereon shall be final and shall not be called in question in any court of law. Before the Government decides the question, interested parties shall be given an opportunity to present their case.