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[Cites 0, Cited by 0] [Section 172] [Entire Act]

State of Tamilnadu - Subsection

Section 172(2) in Tamil Nadu Panchayats Act, 1994

(2)The house-tax shall, subject to the prior payment of the land revenue, if any, due to the Government in respect of the site of the house, be a first charge upon the house and upon the movable property, if any, found within or upon the same and belonging to the person liable to such tax.