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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Tamilnadu - Subsection

Section 130(3) in The Coimbatore City Municipal Corporation Act, 1981

(3)No remission shall be granted under sub-section (2) in respect of any building or land unless an application for such remission is made to the Commissioner within three months from the date of the exclusion of the area in which the building or land is situated.