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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2) in Tamil Nadu Debt Relief Rules, 1978

(2)in case the land is situated in the City of Madurai, be deemed to be the value in respect of which the assessment is fixed by the Commissioner of Corporation of Madurai under clause (b) of the proviso to section 123 of the Madurai City Municipal Corporation Act, 1971, with reference to the extent of land; and