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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(b) in The Chennai Metropolitan Water Supply and Sewerage Board's Water Tax and Sewerage Tax (Levy and Collection) Regulations, 1991

(b)"Assessed Annual Value" means the annual value of a premises determined under section 35 of the Act and forms the basis for levy of the water tax and sewerage tax;