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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2) in Kerala Land Tax Act, 1961

(2)If the prescribed authority is satisfied that the particulars furnished by the landholder or other person are correct and complete he shall make a provisional assessment of the basic tax payable on such lands at the rate specified in sub-section (1) or sub-section (2) of section 6, as the case may be, on the basis of the particulars so furnished.