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 1] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(5) in Kerala Plantations (Additional Tax) Act, 1960 (5)The tax charged under this section shall be in addition to the basic tax payable in respect of those lands under the Land Tax Act, 1955.
