Section 78A in Tamil Nadu District Municipalities Act, 1920
78A. [ Duty on transfers of property. [This section was inserted by section 2(i) of the Madras District Municipalities and Local Boards (Amendment) Act, 1945 (Madras Act XX of 1945), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).]
- In every municipality, a duty shall be levied on certain transfers of property in accordance with the provisions hereinafter contained in this Act.]
