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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(ii) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(ii)in the half-year or in the two half-years immediately preceding in the house-tax is levied half-yearly. In the case of other taxes on which the circumstances justifying the amendment existed.