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[Cites 0, Cited by 1] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978

(1)No appeal against the levy or demand of water tax or sewerage tax shall be heard by the Tribunal unless the water tax or sewerage tax as fixed or demanded and due by the applicant has been paid to the Board.