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[Cites 0, Cited by 0] [Section 172(4)] [Section 172] [Entire Act]

State of Tamilnadu - Subsection

Section 172(4)(c) in Tamil Nadu Panchayats Act, 1994

(c)the circumstances in which and the conditions subject to which, houses constructed, re-constructed or demolished, or situated in areas included in, or excluded from the Panchayat Village during any half-year or year, shall be liable or cease to be liable to the whole or any portion of the tax.