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State of Tamilnadu - Section

Section 42 in Tamil Nadu Urban Land Tax Act, 1966

42. Preparation of book of assessment.

- The Government may, for the purposes of the Act, cause to be prepared a book of assessment containing -
(a)particulars of urban land ;
(b)the name of the assessee ;
(c)the market value of the urban land ;
(d)the amount of urban land tax payable in respect of the urban land ; and
(e)such other particulars as may be prescribed.