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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Tamilnadu - Subsection

Section 150(1)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)require the registration, by the registration authority appointed by the Commissioner in this behalf, of any taxable carriage or animal kept within the City;