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SC: Residential Accommodation for Nuns & Hostels for Students Can Claim Property Tax Exemption - (02 Mar 2021)

OTHER TAXES

Supreme Court held that residential accommodation for nuns and hostel accommodations for students which are attached to various educational institutions can claim property tax exemption under Section 3(1)(b) of the Kerala Building Tax Act, 1975.

Tags : SUPREME COURT   RESIDENTIAL ACCOMMODATION FOR NUNS & HOSTELS FOR STUDENTS  

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