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[Cites 0, Cited by 0] [Section 347(2)] [Section 347] [Entire Act]

State of Tamilnadu - Subsection

Section 347(2)(e) in Chennai City Municipal Corporation Act, 1919

(e)regulate the sharing between local authorities in the Presidency of Madras of the proceeds of the profession tax, tax on carriages and animals, tax on carts, and other taxes or income levied- or obtained under this or any other Act;