Section 89(2)(b) in Tamil Nadu District Municipalities Act, 1920

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State of Tamilnadu - Subsection

Section 89(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)If such notice is given within the first two months of a half-year, the owner shall be entitled to a remission of the whole of the tax payable in respect of the building only for that half-year.

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State of Tamilnadu - Subsection

Section 89(2)(b) in Tamil Nadu District Municipalities Act, 1920