Section 121(2)(a) in The Madurai City Municipal Corporation Act, 1971

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State of Tamilnadu - Subsection

Section 121(2)(a) in The Madurai City Municipal Corporation Act, 1971

(a)in the case of-

(i)any Central or State Government or railway building; or

(ii)any building of a class not ordinarily let the gross annual value of which cannot, in the opinion of the Commissioner, be estimated,