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State of Tamilnadu - Section

Section 17 in The Town Panchayats, Municipalities and Municipal Corporations (Collection of Tax on Professions, Trades, Callings and Employments) Rules, 1999

17. Publication of revised rates of tax by the Commissioner.

- The Commissioner shall make arrangements for publication of rate of tax revised by the Council under rule 16 in accordance with sub-rule (2) of rule 3.