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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)If the council by a resolution determines that a tax on carriages and animals shall be levied, the Commissioner shall levy the said tax half-yearly on carriages and animals kept within the City which are of the kinds specified in Schedule II.