Kerala High Court Strikes Down Rules 9(4A) and 9(4C) of Municipality Rules on Property Tax Fixation - (13 Jan 2022)

OTHER TAXES

Kerala High Court has set aside Rules 9(4A) and 9(4C) of the Kerala Municipality (Property Tax, Service Tax and Surcharge) Rules, 2011 which prescribe fixation of property tax at a minimum of 25% over and above the tax levied for the previous year, if the property tax arrived at on computation as per the Rules is less than the tax levied for the previous year.

Tags :   KERALA HIGH COURT  RULES ON PROPERTY TAX FIXATION

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