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[Cites 0, Cited by 1] [Section 121(5)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(5)(a) in The Coimbatore City Municipal Corporation Act, 1981

(a)The council shall, in the case of lands used exclusively for agricultural purposes, levy property tax at such proportions as it may fix, of the annual value of such lands calculated in the manner specified in clause (b):