Section 142(5)(b) in The Madurai City Municipal Corporation Act, 1971

[Cites 0, Cited by 0] [Section 142(5)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(5)(b) in The Madurai City Municipal Corporation Act, 1971

(b)to taxation on account of any carriage or animal in respect of which tax has already been paid to any other local authority or cantonment authority, whether under this Act or any other [Tamil Nadu Act or the Cantonments Act, 1924 (Central Act II of 1924)] [This Act has been repealed and re-enacted as the Cantonment Act, 2003.], more than the excess, if any, of the tax payable in the City in respect of such carriage or animal over the tax already paid to the other local authority or cantonment authority.

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State of Tamilnadu - Subsection

Section 142(5)(b) in The Madurai City Municipal Corporation Act, 1971