Section 86 in Tamil Nadu District Municipalities Act, 1920
86. [ Property tax when payable. [This section was substituted for the original section by section 66 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
- The property tax shall be levied every half-year and shall, save as otherwise expressly provided in Schedule IV, be paid by the owner of the assessed premises within thirty days after the commencement of the half-year.]
