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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(c) in Tamil Nadu Panchayats Act, 1994

(c)for deduction of the expenses incurred by the Government in the collection of [***] [The words 'Local Cess, Local Cess Surcharge and' was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 (Tamil Nadu Act 12 of 2009)] Surcharge on the Duty on transfers of property.