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State of Tamilnadu - Section

Section 1 in Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Except Chennai) (Levy of Property Tax on Vacant Land) Rules, 2009

1. Short title, application and commencement.

(1)These rules may be called the Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations (Levy of Property Tax on Vacant Land) Rules, 2009.
(2)They shall apply to all the Town Panchayats, Third Grade Municipalities, Municipalities and Municipal Corporations other than Municipal Corporation of Chennai.
(3)They shall come into force on the first day of September 2009.