Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 138I] [Entire Act] State of Tamilnadu - Subsection Section 138I(5) in Chennai City Municipal Corporation Act, 1919 (5)The arrears of tax under 1992 Act shall be paid in six equal ha If-yearly instalments in such manner and within such period as may be prescribed.
