Section 108(2)(a) in Chennai City Municipal Corporation Act, 1919

[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

State of Tamilnadu - Subsection

Section 108(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)if the date of such exclusion falls within the last two months of a half-year, to a remission of the whole of the property tax payable in respect thereof for that half-year; and

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State of Tamilnadu - Subsection

Section 108(2)(a) in Chennai City Municipal Corporation Act, 1919