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[Cites 0, Cited by 0] [Section 124D] [Entire Act]

State of Tamilnadu - Subsection

Section 124D(5) in Tamil Nadu District Municipalities Act, 1920

(5)The tax leviable from a firm, association or Hindu undivided family may be levied on any adult member of the firm, association or family.[***] [Sub-section (6) omitted by Tamil Nadu Act No. 10 of 2009, dated 03.08.2009.]