Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Tamilnadu - Subsection

Section 135(a) in Chennai City Municipal Corporation Act, 1919

(a)in the form of a surcharge on the duty imposed by the Indian Stamp Act, 1899, (Central Act IT of 1899) as in force for the time being in the [State of Tamil Nadu], on every instalment of the description specified below, which relates to immovable property situated within the limits of the city; and