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] [Section 7] [Entire Act] State of Kerala - Subsection Section 7(4) in Kerala Land Tax Act, 1961 (4)The order of the prescribed authority under [sub-section (2) or sub-section (3)] [Substituted by Kerala Land Act 22 of 1968.] shall be communicated to the landholder concerned and any other person liable to pay the provisional assessment.
