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State of Tamilnadu - Section

Section 145 in The Coimbatore City Municipal Corporation Act, 1981

145. Composition.

- With the sanction of the council or in accordance with regulations framed by the body, the Commissioner may compound, for any period not exceeding one year, with any livery stable-keeper, or other person keeping carriages and animals for sale or hire, for a certain sum to be paid in lieu of the carriage and animal tax.