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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(x) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017

(x)In cases where the applicant withdraws his application filed under Regularization Scheme under section 113-A of the Act and apply afresh under section 113-C of the Act, the regularization fee already paid by him under section 113-A of the Act will be adjusted;