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[Cites 0, Cited by 0] [Section 129(2)] [Section 129] [Entire Act]

State of Tamilnadu - Subsection

Section 129(2)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)If any building in the City is demolished or destroyed, the owner shall, until notice thereof is given to the Commissioner, be liable for the payment of the property tax for which he would have been liable had the building not been demolished or destroyed.