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[Cites 0, Cited by 0] [Section 120(1)] [Section 120] [Entire Act]

State of Tamilnadu - Subsection

Section 120(1)(a) in Chennai City Municipal Corporation Act, 1919

(a)showing the name and address of every person who has possession, custody or control of any carriage or animal which is kept in such premises and is liable to the carriage and animal tax;