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[Cites 0, Cited by 0] [Section 431(2)] [Section 431] [Entire Act]

State of Tamilnadu - Subsection

Section 431(2)(f) in The Madurai City Municipal Corporation Act, 1971

(f)regulate the sharing between local authorities including cantonments in the State of Tamil Nadu of the proceeds of the [profession tax] [Profession tax dealt with by Tamil Nadu Act 24 of 1992.], tax on carriages and animals, tax on carts, and other taxes or income levied or obtained under this or any other Act;