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[Cites 0, Cited by 0] [Section 142(5)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(5)(a) in The Madurai City Municipal Corporation Act, 1971

(a)to taxation during any half-year on account of any carriage or animal in respect of which the full tax for the same half-year has already been paid by some other person; or