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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in Tamil Nadu Urban Land Tax Act, 1966

(1)Where the owner of any urban land is himself not the occupier thereof and is in default of payment of the urban land tax, such tax may be recovered from the occupier of such urban land in the manner prescribed.