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[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

State of Tamilnadu - Subsection

Section 139(3)(a) in Tamil Nadu District Municipalities Act, 1920

(a)no requisition shall be made under this section on any person who has been exempted from payment of the property tax under [sub-section (5) of section 83] [These words and figures were substituted for the words, figures and letter 'section 84, clause (c)' by section 93 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).];