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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Tamilnadu - Subsection

Section 100(2)(b) in Chennai City Municipal Corporation Act, 1919

(b)by machinery [and furniture] [Inserted by section 55(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be excluded from valuations under this section: