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[Cites 0, Cited by 6] [Entire Act]

State of Tamilnadu - Section

Section 15 in Tamil Nadu Urban Land Tax Act, 1966

15. Separate notice of demand for each fasli year.

- In respect of the urban land tax payable for every fasli year or part thereof there shall be a separate notice of demand, containing the particulars mentioned in section 14, and it shall be served on the assessee.