Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 116A] [Entire Act] State of Tamilnadu - Subsection Section 116A(b) in Tamil Nadu District Municipalities Act, 1920 (b)at such rate as may be fixed by the State Government, not exceeding five per centum, on the amount specified below against such instrument:-
