Section 6 in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
6. Appellate Authorities.
- The Government may, by notification appoint such officers of the Agricultural Income Tax and Sales Tax Department of the rank of Assistant Commissioner [or Deputy Commissioner] [Inserted by Act 19 of 2004 w.e.f. 1-4-2004.] of Sales Tax to be the appellate authorities for the purposes of this Act and may assign to them such local area or local areas as may be specified in such notification.
