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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Tamilnadu - Subsection

Section 99(3) in Tamil Nadu District Municipalities Act, 1920

(3)If such aggregate period does not exceed fifteen days, no tax [shall be leviable] [These words were substituted for the words 'is leviable' by section 77(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act of 1930)] for the half-year.