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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(1) in Tamil Nadu Urban Land Tax Act, 1966

(1)Notwithstanding anything contained in this Act, the rate of tax under this Act as amended by the Tamil Nadu Urban Land Tax (Amendment) Act, 1971 (Tamil Nadu Act 30 of 1971) shall be levied in the City of Madras, with effect from the 1st day of July 1971.