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Ker. HC: No Remission of Property Tax if Advance Notice Regarding Vacancy of Building Not Served - (28 Nov 2023)

MUNICIPAL TAX

Kerala High Court has held that in the absence of the notice, as is required under sub-section (3) of Section 239 of the Kerala Municipality Act, there arises no occasion for the Municipality to grant remission of the property tax.

Tags : KERALA HIGH COURT   PROPERTY TAX   REMISSION  

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