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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)Every building shall be assessed together with its; site and other adjacent premises occupied as an appurtenance thereto unless the owner of the building is a different person from the owner of such site or premises.