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 203] [Entire Act] State of Tamilnadu - Subsection Section 203(4) in The Coimbatore City Municipal Corporation Act, 1981 (4)All sums payable under sub-section (1), sub-section (2), Or sub-section (3) shall be recoverable in the same manner as the property tax.
