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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Tamilnadu - Subsection

Section 128(2)(b) in The Madurai City Municipal Corporation Act, 1971

(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 tire building only, for the half-year;