Section 156 in The Madurai City Municipal Corporation Act, 1971
156. Prepayment of municipal tax condition precedent to registration under Tamil Nadu Act V of 1911.
- Where the Tamil Nadu Hackney Carriage Act, 1911 (Tamil Nadu Act Vofl911) is in force in any area of the City, the person appointed to perform the functions of the Commissioner or Deputy Commissioner under the said Act in respect of such area shall, before registering any hackney carriage under, satisfy himself that the council has received payment of the tax, if any, due under section 141 or section 150, as the case may be, on account the last preceding half-year and the current half-year and that the provisions the rules, if any, made under section 149 have been complied with.Tax on Advertisements
