Section 20(1)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)If such date falls within the last two months of a half-year or four months of a year, the owner shall, subject to notice being given under clause(a), be entitled to a remission of the whole of the tax or enhanced tax, as the case may be, payable in respect of the house for that half-year or year.

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State of Tamilnadu - Subsection

Section 20(1)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999