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[Cites 0, Cited by 5] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(3) in Kerala Building Tax Act, 1975

(3)The assessing authority, after hearing such evidence as the assessee may produce and such other evidence as it may require on any specified point and after conducting such inquiries or inspection as it may consider necessary, shall, by order in writing, assess the amount payable by him as building tax.