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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(b) in Tamil Nadu Survey and Boundaries Act, 1923

(b)without such application wherever in the opinion of the State Government such survey is necessary-
(i)for the better or more convenient assessment or levy of irrigation cess;
(ii)for any other reason to be recorded prior to the issue of such notification: