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[Cites 0, Cited by 15] [Entire Act]

State of Tamilnadu - Section

Section 137 in Chennai City Municipal Corporation Act, 1919

137. Power to make rules regarding assessment and collection of transfer duty.

- The State Government may make rules not inconsistent with this Act for regulating the collection of the duty, the payment thereof to the corporation and the deduction of any expenses incurred by the Government in the collection thereof.General Provisions