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[Cites 0, Cited by 0] [Section 124D] [Entire Act]

State of Tamilnadu - Subsection

Section 124D(2) in Tamil Nadu District Municipalities Act, 1920

(2)[Each branch or unit of a company, Hindu undivided family, firm, corporation or other corporate body, society, club, body of persons or association which transacts business and every person] [Substituted for 'Every company which transacts business and every person' by Tamil Nadu Act No. 10 of 2009, dated 03.08.2009.], who is engaged actively or otherwise in any profession, trade, calling or employment within the municipality on the first day of the half-year for which return is filed, shall pay half-yearly tax at the rates specified in the Table below in such manner as may be prescribed:-
SI. No. Average half-yearly income Half-yearly tax
(1) (2) (3)
  From To  
1. Up to Rs. 21,000 ... Nil
2. Rs. 21,001 Rs. 30,000 Rs. 60
3. Rs. 30,001 Rs. 45,000 Rs. 150
4. Rs. 45,001 Rs. 60,000 Rs. 300
5. Rs. 60,001 Rs. 75,000 Rs. 450
6. Rs. 75,001 and above   Rs. 600