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[Cites 0, Cited by 5] [Section 120(4)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(4)(a) in The Madurai City Municipal Corporation Act, 1971

(a)Save as otherwise provided in clause (b), the council shall, in the case of lands which are not used exclusively for agricultural purposes and are not occupied by, or adjacent and appurtenant to buildings, levy the property tax on the capital value of such lands at such percentages as it may fix which shall not exceed six per cent of their capital value;