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[Cites 0, Cited by 1] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Buildings Tax Act, 1961

(2)Such return shall be furnished, -
(i)in the case of buildings the construction of which has been completed before the publication of this act in the Gazette, within three months of such publication; and
(ii)in the case of buildings the construction of which has been completed after such publication, within two months from the date on which the construction of the building has been completed.