Section 19(5)(a) in Tamil Nadu Urban Land Tax Act, 1966

[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(5)(a) in Tamil Nadu Urban Land Tax Act, 1966

(a)such owner shall furnish to the Assistant Commissioner having jurisdiction a return in respect of such urban land containing such particulars, within such time and in such manner, as may be prescribed, and the provisions of this Act shall, as far as may be, apply to such return as if it were a return required to be furnished under section 7 ; and

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State of Tamilnadu - Subsection

Section 19(5)(a) in Tamil Nadu Urban Land Tax Act, 1966