Section 20(2)(c) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(c) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(c)If such notice is given within the last four months of a half-year or eight months of a year, the owner shall be entitled to a remission of so much not exceeding a half of the tax payable in respect of the house for that half-year or year as is proportionate to the number of days in that half-year or year succeeding the demolition or destruction, as the case may be.

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State of Tamilnadu - Subsection

Section 20(2)(c) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999