Section 130(2)(a) in The Coimbatore City Municipal Corporation Act, 1981

[Cites 0, Cited by 0] [Section 130(2)] [Section 130] [Entire Act]

State of Tamilnadu - Subsection

Section 130(2)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)if the date of such exclusion falls within the first two months of a half-year, to a remission of the whole of the property lax payable in respect thereof for that half-year; and

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State of Tamilnadu - Subsection

Section 130(2)(a) in The Coimbatore City Municipal Corporation Act, 1981