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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)If such notice is given within the first two months of a half-year or four months of a year, the owner shall be entitled for a remission of the whole of the tax payable in respect of the house for that half-year or year.