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[Cites 0, Cited by 1] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(b) in Tamil Nadu Urban Land Tax Act, 1966

(b)Any person denying his liability to be assessed under this Act may appeal to the Tribunal within thirty days from the date of the receipt of the notice of demand relating to the assessment :