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[Cites 0, Cited by 0] [Section 452(2)] [Section 452] [Entire Act]

State of Tamilnadu - Subsection

Section 452(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)Save as otherwise expressly provided in or may be prescribed under this Act for every such licence or permission fee shall be paid in advance on such units and at such rates as may be fixed by the council: