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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in Kerala Buildings Tax Act, 1961

(4)For the purpose of making an assessment under this Act, the assessing authority may serve, on any person who has made a return under sub-section (1) of section 6 or upon whom a notice has been served under sub-section (3) of that section, a notice requiring him to produce or cause to be produced on a date specified in the notice such record or other documents as the assessing authority may require.