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 142] [Entire Act] State of Tamilnadu - Subsection Section 142(2) in The Madurai City Municipal Corporation Act, 1971 (2)If such aggregate period exceeds fifteen days, but is less than sixty days, a moiety only of the half-yearly tax shall be leviable.
