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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Tamilnadu - Subsection

Section 4B(1) in Tamil Nadu Local Authorities Finance Act, 1961

(1)If the Government are of opinion that it is necessary or expedient in the public interest to publish the names of any assessees and any other particulars relating to any proceedings under this Act in respect of such assessees, they may, subject to such conditions as may be prescribed, cause to be published such names and particulars in such manner as they think fit.