Section 102(1) in Tamil Nadu District Municipalities Act, 1920
(1)The [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] shall send to every person supposed to have become liable to the payment of the [tax on carriages and animals] [These word were substituted for the words 'carriage or animal tax' by section 79(i) of the Madras District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] a printed table to be filled up with such information respecting the carriages and animals kept [or used] [These words were inserted by section 9 of the Madras District Municipalities (Third Amendment) Act, 1942 (Madras Act XXXVIII of 1942) re-enacted permanently with specified modification by section 3 of and the Schedule to the Tamil Nadu Re-enacting (No. III) Act, 1948 (Tamil Nadu Act IX of 1948).] by him as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] considers necessary for the assessment of the tax.
