Section 90(2)(b) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Tamilnadu - Subsection

Section 90(2)(b) in Tamil Nadu District Municipalities Act, 1920

(b)if such date falls within the last four months of a half-year, to a remission of so much not exceeding a half of the property tax payable in respect thereof for that half-year, as is proportionate to the number of days in that [half-year succeeding such date] [These words were substituted for the words 'half year preceding such date' by the Second Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938).].

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State of Tamilnadu - Subsection

Section 90(2)(b) in Tamil Nadu District Municipalities Act, 1920