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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1) in Tamil Nadu Urban Land Tax Act, 1966

(1)Where as a result of any order passed in appeal or other proceeding under this Act, -
(a)refund of any amount becomes due to the assessee, such amount shall be refunded to him without interest ; or
(b)any further amount of tax is due from the assessee, such amount shall be collected in accordance with the provisions of this Act.