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 0] [Section 20] [Entire Act] State of Kerala - Subsection Section 20(1) in Kerala Building Tax Act, 1975 (1)If any person satisfies the assessing authority that the amount of building tax paid by him exceed the amount with which such person is properly assessable under this Act, he shall be entitled to a refund of such excess.
