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[Cites 0, Cited by 0] [Section 120A] [Entire Act]

State of Tamilnadu - Subsection

Section 120A(3) in Chennai City Municipal Corporation Act, 1919

(3)On the expiry of the period of one week referred to in sub-section (2), the commissioner shall cause a notice to be served on such person requiring him to pay within fifteen days of the date of such service the sum for which in the opinion of the commissioner such person is liable on account of the tax on carriages and animals.]