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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(b) in Tamil Nadu Inams (Assessment) Act, 1956

(b)The classification of lands as wet, manavari or dry, for the purpose of fixing the rate of assessment leviable under this Act;