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State of Kerala - Section

Section 24 in Kerala Plantations (Additional Tax) Act, 1960

24. Place of assessment.

- The plantations held by a person shall be assessed by the assessing authority of the area in which the plantations are situated or, where the plantations are situated within the jurisdictiOn of two or more assessing authorities,·by, such assessing authority and 1n such manner as may be prescribed.