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[Cites 0, Cited by 0] [Section 120(5)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(5)(a) in The Madurai City Municipal Corporation Act, 1971

(a)The council shall, in the case of lands used exclusively for agricultural purposes, levy property tax at such proportions as it may fix, of the annual value of such lands calculated in the manner specified in clause (b):