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State of Tamilnadu - Section

Section 41 in Tamil Nadu Urban Land Tax Act, 1966

41. Certain records to be made use of for purpose of this Act.

- For the purposes of carrying into effect the provisions of this Act, the authorities or officers specified in this Act shall, to the extent necessary, make use of the records prepared before the date of the commencement of this Act by the Special Officer for Urban Taxation, the Collector of Madras and any officer subordinate to them.