Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 13] [Entire Act] State of Kerala - Subsection Section 13(4) in Kerala Building Tax Act, 1975 (4)[ No application for revision under sub-section (1) by an aggrieved party shall lie unless fifty per cent of the building tax has been paid.] [Added byAct3of 1992, published in K.G. Extraordinary No.415 dated 01/04/1992 (w.e.f. 10/02/1992).]
