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State of Kerala - Section

Section 27 in Kerala Buildings Tax Act, 1961

27. Buildings tax not to be taken into account in fixing fair rent.

- For the avoidance of doubt, it is hereby declared that in fixing the fair rent of a building under section 5 of the Kerala Buildings (Lease and Rent Control) Act, 1959 (16 of 1959), the rent control court shall not take into consideration the buildings tax that is payable in respect of the building under the provisions of this Act.