Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of Tamilnadu - Subsection

Section 163(2) in The Madurai City Municipal Corporation Act, 1971

(2)The occasion and the period of levy of the tax shall, in consultation with the railway administration and with the previous approval of the Government, be determined by the council.