(9)The Governor shall cause every recommendation made by the Finance Commission under this section together with an explanatory memorandum as to the action taken thereon to be placed on the table of the Legislative Assembly.[Chapter IX-A] [Chapter IX-A with sections 198-A to I were inserted by Tamil Nadu Panchayats (Seventh Amendment) Act, 1998 (Tamil Nadu Act 55 of 1998)] Tax On Profession, Trade, Calling and Employment
