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 1] [Section 16] [Entire Act] State of Kerala - Subsection Section 16(1) in Kerala Buildings Tax Act, 1961 (1)When buildings tax is not paid on the due date the arrears of the tax shall bear interest at the rate of six per cent per annum from the date of default.
