Section 116C in Tamil Nadu District Municipalities Act, 1920
116C. Power to make rules regarding assessment and collection of transfer duty.
- [State] [The This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may make rules not inconsistent with this Act for regulating the collection of the duty, the payment thereof to the municipal councils concerned and the deduction of any expenses incurred by the Government in the collection thereof.]
