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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

State of Tamilnadu - Subsection

Section 128(1)(b) in The Madurai City Municipal Corporation Act, 1971

(b)If such date falls within the last two months of a half-year, the owner shall, subject to notice being given under clause (a), be entitled to a remission of the whole of the tax or enhanced tax, as the case may be, payable in respect of the building only for that half-year;