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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(2) in Kerala Buildings Tax Act, 1961

(2)Any person who obstructs the assessing authority or other officer authorised in the exercise of the powers conferred on it or him under sub-section (1) shall be punishable with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.