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[Cites 0, Cited by 0] [Section 120(4)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(4)(b) in The Madurai City Municipal Corporation Act, 1971

(b)In the case of railway lands, which are not used exclusively for agricultural purposes and are not occupied by, or adjacent and appurtenant to buildings, the council shall levy property tax on the annual value of such lands at such percentages which shall not exceed seventeen and one-third per cent of their annual value and the Government shall have power make rules regarding the manner in which the person or persons by whom and the intervals at which the annual value of such lands shall be estimated or revised and they may also by such rules, restrict or modify the application of the provisions contained in Schedule II to such lands.