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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

State of Tamilnadu - Subsection

Section 26A(a) in Tamil Nadu District Municipalities Act, 1920

(a)if the tax assessed upon such person does not exceed fifteen rupees, then, such person shall not be required to pay the tax in respect of which the appeal is preferred until the disposal of such appeal by the council; and