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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)In the case of -
(i)any Government or railway building falling within the definition of "house" under the Act;
(ii)any building falling within the definition aforesaid of a class not ordinarily let and the gross annual rent which cannot in the opinion of the executive authority be estimated,