Section 89(1)(b) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 1] [Section 89(1)] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(1)(b) in Tamil Nadu District Municipalities Act, 1920

(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.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 89(1)(b) in Tamil Nadu District Municipalities Act, 1920