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[Cites 0, Cited by 9] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(6) in Kerala Building Tax Act, 1975

(6)The building tax shall be payable by the owner of the building.Explanation. - For the purposes of this Act, the construction of a building shall be deemed to have been completed when it is ready for occupation or has been actually occupied, whichever is earlier.]