Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 27C] [Entire Act]

State of Kerala - Subsection

Section 27C(2) in Kerala Conservation of Paddy Land and Wetland Act, 2008

(2)Where the paddy land or un-notified land is duly converted as per the provisions of this Act, the Tahsildar shall reassess the land tax under Section 6A of the Kerala Land Tax Act 1961 (13 of 1961) and make necessary entries in revenue records relating to such lands,