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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Tamilnadu - Subsection

Section 101(i) in Chennai City Municipal Corporation Act, 1919

(i)any building or land the annual value of which is less than thirty-six rupees provided that the owner thereof is not liable to profession tax or income-tax and provided further that no other building or land is owned by him or the aggregate annual value of all the buildings and lands owned by him is less than thirty-six rupees: