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Ker. HC: If Nature of Land is Changed, The Land Must be Re-Assessed Before Fixing Basic Tax Rate - (15 Jun 2023)

OTHER TAXES

Kerala High Court has held that competent authority is bound to re-assess the rate of basic tax and to make necessary entries in the Basic Tax Register, if the nature of petitioner’s land has been permitted to be changed.

Tags : KERALA HIGH COURT   BASIC TAX RATE   LAND  

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