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[Cites 0, Cited by 2] [Section 235AA] [Entire Act]

State of Kerala - Subsection

Section 235AA(1) in Kerala Panchayat Raj Act, 1994

(1)Where any person has unlawfully constructed or re-constructed any building, such building shall, without prejudice to any action that may be taken against that person, be liable to property tax from the date of completion or occupation whichever is earlier, till the date of demolition of that building.