Section 10(5)(a) in Kerala Buildings Tax Act, 1961

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State of Kerala - Subsection

Section 10(5)(a) in Kerala Buildings Tax Act, 1961

(a)in the case of an order of assessment-

(i)confirm, reduce, enhance, or annul the assessment,

(ii)set aside the assessment and direct the assessing authority to make a fresh assessment after such further inquiry as may be directed; or