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[Cites 0, Cited by 22] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala Building Tax Act, 1975

(3)Where any major repair or improvement is made on or after the appointed day to a building constructed before the said date building tax shall be payable at the rate referred to in sub-section (1) on the additional plinth area of the building resulting from such repair or improvement.