Section 104 in Chennai City Municipal Corporation Act, 1919
104. [ Property tax when payable. [Substituted for original section 104 by section 58 of Madras City Municipal (Amendment) Act. 1936 (Tamil Nadu Act X of 1936).]
- The property tax shall be levied every half-year and shall, save as otherwise expressly provided in Schedule IV, be paid by the owner of the assessed premises within fifteen days after commencement of the half year.]
