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

State of Kerala - Subsection

Section 8(5) in Kerala Buildings Tax Act, 1961

(5)If any person fails to make a return in response to any notice under sub-section (3) of section 6, or fails to comply with the terms of any notice issued under sub-section (2) or sub-section (4), the assessing authority shall determine the floorage of the building to the best of its judgment and assess the amount payable by the person as buildings tax.