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[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Tamilnadu - Subsection

Section 108(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)if the date of such inclusion falls within the last two months of a half-year, not be liable to pay any property tax in respect thereof for that half-year; and