Section 83(3) in Tamil Nadu District Municipalities Act, 1920
(3)The municipal council may, with the previous sanction of the [State Government] [Sub-section (2) to (5) were added by section 64(2) of the Tamil Nadu Act X of 1930.], exempt any particular part of a municipality from the payment of the whole or a portion of the [water and] [Omitted in respect of the Municipalities, Third Grade Municipalities and Town Panchayats within the Chennai Metropolitan Development Area-vide Tamil Nadu Act 28 of 1978.] drainage tax or of the lighting tax on the ground that such area is not deriving full benefit from the [water-supply and] [Omitted in respect of the Municipalities and Third Grade Municipalities within the Chennai Metropolitan Development Area-vide Tamil Nadu Act 28 of 1978.] drainage or from the lighting system.
