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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)choultries for the occupation of which no rent is charged and choultries where the rent charged for the occupation is used exclusively for charitable purposes;