Section 21(2)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(2)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(a)if the date falls of such exclusion within first two months of a half-year or four months of a year, to a remission of the whole of the house-tax payable for that half-year or year; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 21(2)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999