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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5) in Kerala Land Tax Act, 1961

(5)Notwithstanding that a reference has been made under this section to the District Court, basic tax shall be payable in accordance with the assessment made in the case:Provide that if the amount of assessment is reduce as a result of such reference the amount overpaid shall be refunded.