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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(b) in Tamil Nadu Tax on Consumption or Sale of Electricity Act, 2003

(b)shall, together with any interest payable under clause (a) be recoverable either as an arrear of land revenue or by deduction from any amount payable by the Government to the licensee.