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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(4) in Tamil Nadu District Municipalities Act, 1920

(4)The municipal council may exempt any building or land from the whole or any portion of the scavenging tax if it is satisfied that the owner or occupier has made efficient arrangements for the daily removal therefrom of rubbish, filth and carcasses of animals.