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 0] [Section 11] [Entire Act] State of Kerala - Subsection Section 11(4) in Kerala Buildings Tax Act, 1961 (4)for the purposes of this section, "District Court" means the District Court having jurisdiction over the area in which the building on which the tax has been levied is situate.
