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Kunnathat Thathunni Moopil Nair Vs The State of Kerala and Another
Decision:
Allowed
09-12-1960
.... f assessment made, by recourse to proceedings in a higher Civil Court. The Act merely declares the competence of the Government to make a provisional assessment, and by virtue of s. 3 of the Madras Revenue Recovery Act, 1864, the land-holders may be liable to pay the tax. The Act being silent as to ...
Supreme Court Of India
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