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

State of Tamilnadu - Subsection

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

(a)The appeals qualifying under these guidelines, pending before the Government shall be remitted to the competent authority and the competent authority shall deal with these cases in accordance with these rules.