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 276] [Entire Act] State of Kerala - Subsection Section 276(7) in Kerala Panchayat Raj Act, 1994 (7)No appeal or revision shall be filed against the assessment of tax unless the tax demanded in the demand notice has been paid.
