Section 105(3)(b) in Chennai City Municipal Corporation Act, 1919

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State of Tamilnadu - Subsection

Section 105(3)(b) in Chennai City Municipal Corporation Act, 1919

(b)The period in respect of which the remission is made shall be calculated-

(i)if remission is sought in respect of the half-year in which notice is delivered, from the date of delivery of the notice or from the date on which the building became vacant and unlet, whichever is later; and

(ii)if remission is sought in respect of the half-year succeeding that in which the notice is delivered, from the commencement of the half-year in respect of which remission is sought or from the date on which the building became vacant and unlet, whichever is later.

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State of Tamilnadu - Subsection

Section 105(3)(b) in Chennai City Municipal Corporation Act, 1919