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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(3A) in Kerala Land Tax Act, 1961

(3A)[ Before making a provisional assessment under sub-section (2) or subsection (3), the prescribed authority shall give notice to the landholder concerned and any other person liable to pay tax under the provisional assessment to show cause against the proposed assessment.] [Inserted by Kerala Land Act 9 of 1972.]