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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Tamilnadu - Subsection

Section 78(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)[] [Clause (b) was omitted and clauses (c) to (f) were re-lettered as (b) to (e) respectively by section 59(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] a tax on cars.
(dd)[ a tax on advertisements other than advertisements published in the news papers and advertisements broadcast by radio or television.] [Inserted by the Tamil Nadu Municipal Law (Amendment) Act, 1998 (Tamil Nadu Act 51 of 1998)]