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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1) in Kerala Building Tax Act, 1975

(1)The appellate authority may, if it is satisfied either suo motu or on application by any party to an appeal under section 11 that the decision on the appeal involves a question of law, draw up a statement of the case and refer it to the District Court.