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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(b) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(b)Any person whose application was rejected or refused under the Act and Rules, but qualify under these rules may make an application afresh to the competent authority, within 30 days.