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Ker HC: Revisional Power of Collector Can be Exercised against AO under S.13 of Ker Building Tax Act - (11 Dec 2023)

OTHER TAXES

Kerala High Court has held that from the bare perusal of Section 13, it can be gathered that the District Collector may exercise the Revisional power against the assessment order and it is not limited only to the order passed in appeal under Section 11 by the Revenue Divisional Officer.

Tags : KERALA HIGH COURT   REVISIONAL POWER   DISTRICT COLLECTOR  

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