Section 124B(2) in Tamil Nadu District Municipalities Act, 1920
(2)The Governor shall cause every recommendation made by the Commission under this section together with an explanatory memorandum as to the action taken thereon to be laid before the Tamil Nadu Legislative Assembly.][Chapter-VI-A] [Chapter VI-A (Section 124C to 124K) was inserted by the Tamil Nadu Municipal Laws (Second Amendment) Act, 1998 (Tamil Nadu Act 59 of 1998).] Tax on Profession, Trade, Calling and Employment
