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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Tamilnadu - Subsection

Section 107(2)(b) in Chennai City Municipal Corporation Act, 1919

(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 the building only, for that half-year.