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

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State of Tamilnadu - Subsection

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

(b)if such date falls within the first four months of a half-year, be entitled to a remission of so much, not exceeding a half, of the property tax payable in respect thereof for that half-year, as is proportionate to the number of days in that half-year preceding such date.

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State of Tamilnadu - Subsection

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