Section 20(1)(a) in Tamil Nadu Urban Land Tax Act, 1966

[Cites 0, Cited by 2] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(a) in Tamil Nadu Urban Land Tax Act, 1966

(a)Any assessee objecting to any order passed by the Assistant Commissioner under section 10 or 11 may appeal to the Tribunal within thirty days from the date of the receipt of the copy of the order.

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State of Tamilnadu - Subsection

Section 20(1)(a) in Tamil Nadu Urban Land Tax Act, 1966