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[Cites 0, Cited by 13] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1) in Kerala Building Tax Act, 1975

(1)Subject to the other provisions contained in this Act, there shall be charged a tax (hereinafter referred to as "building tax") based on the plinth area at the rate specified in the Schedule on every building the construction of which is completed on or after the appointed day.