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

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State of Tamilnadu - Subsection

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

(c)If such notice is given within the last four months of a half-year, the owner shall be entitled to a remission of so much, not exceeding a half, of the tax payable in respect of the building only, for that half-year as is proportionate to the number of days in that half-year succeeding the demolition or destruction, as the case may be.

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State of Tamilnadu - Subsection

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