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[Cites 0, Cited by 0] [Section 120A] [Entire Act]

State of Tamilnadu - Subsection

Section 120A(1) in Chennai City Municipal Corporation Act, 1919

(1)The commissioner shall send to every person supposed to have become liable to the payment of the tax on carriages and animals a printed table to be filled up with such information respecting the carriages and animals kept by him as the commissioner considers necessary for the assessment of the tax.