Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Tamilnadu - Subsection Section 21(b) in Tamil Nadu Apartment Ownership Act, 1994 (b)the building, or the property or any of the common areas and facilities and the limited common areas and facilities shall not be assessed to any such tax separately,
