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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1) in Tamil Nadu Local Authorities Entertainments Tax Act, 2017

(1)Any amount due on account of the tax under section 3 may, without prejudice to any other mode of collection, be recovered.
(a)as if it were an arrear of land revenue; or
(b)on application to any Magistrate, by such Magistrate as if it were a fine imposed by him.