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[Cites 0, Cited by 0] [Section 99(5)] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(5)(a) in Tamil Nadu District Municipalities Act, 1920

(a)to pay tax to the municipality during any half-year on account of any carriage or animal in respect of which the full tax for the same half-year has already been paid to the municipality by some other person;