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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2)(d) in Tamil Nadu Urban Land Tax Act, 1966

(d)the procedure to be followed by the [Commissioner of Land Reforms] [The words 'Board of Revenue' was substituted by 'Commissioner of Land Reforms' by Act No. 54 of 1986.] when exercising the powers of revision under this Act ;