Section 89(2)(c) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(2)(c) in Tamil Nadu District Municipalities Act, 1920

(c)If such notice is given within the last four months of a half-year, the owner shall be entitled to a remission of so much not exceeding a half of the tax payable in respect of the building only for that half-year as is proportionate to the number of days in that [half-year succeeding the demolition] [These words were substituted for the words 'half year preceding the demolition' by the Second Schedule to the Madras Repealing and Amending Act, 1938 (Madras Act XIII of 1938)] or destruction, as the case may be.

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State of Tamilnadu - Subsection

Section 89(2)(c) in Tamil Nadu District Municipalities Act, 1920