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[Cites 0, Cited by 0] [Section 121(5)] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(5)(d) in The Coimbatore City Municipal Corporation Act, 1981

(d)Subject to any rules which the Government may in this behalf, the Commissioner shall have the power to require the staff of the Land Revenue Department to collect the taxes due to the council in respect of such lands on payment of such remuneration not exceeding five per cent of the gross sum collected as the district collector having jurisdiction over the City of Coimbatore may, by general or special order determine.