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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Tamilnadu - Subsection

Section 147(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)The Commissioner shall send to every person supposed to have become liable to the payment of the tax on carriages and animals a printed table to be filled up with such information respecting the carriages and animals kept by him as the Commissioner considers necessary for the assessment of the tax.