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[Cites 0, Cited by 0] [Section 163(5)] [Section 163] [Entire Act]

State of Tamilnadu - Subsection

Section 163(5)(iv) in The Madurai City Municipal Corporation Act, 1971

(iv)the decision of disputes between the council and other local authorities including Cantonments and between the council and railway administration in matters connected with the levy collection or apportionment of the tax: