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

State of Kerala - Subsection

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

(5)In disposing of an appeal the appellate authority may, subject to the provisions of section 11,-
(a)in the case of an order of assessment-
(i)confirm, reduce, enhance, or annul the assessment,
(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed; or
(b)in the case of any other order, confirm, cancel or vary such order.