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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)if such date falls within the first four months of a half-year or eight months of a year, be entitled to a remission of so much not exceeding a half of the house-tax payable in respect thereof for that half-year or year, as is proportionate to the number of days in that half-year or year preceding such date.