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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Tamilnadu - Subsection

Section 384(1) in Chennai City Municipal Corporation Act, 1919

(1)Improvement expenses shall be a charge on the premises, in respect of which or for the benefit of which the same shall have been incurred and shall be recoverable in instalments of such amounts, and at such intervals, as will suffice to discharge such expenses together with interest thereon within such period not exceeding twenty years as the commissioner may in each case determine.