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State of Tamilnadu - Section

Section 29A in The Madurai City Municipal Corporation Act, 1971

29A. [ Notwithstanding anything contained in any rule in this part; it shall not be necessary for the Commissioner to serve any notice for the levy of any collection of property tax under section 117.] [Substituted by C O. Ms. No. 1179, MAWS, dated the 10th December, 1987.]