In Judgment Text:
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Chidambaram Municipality -
Commissioner
Chidambaram Municipality Chidambaram Municipality Assessment-
Commissioner,
Chidambaram Municipality 31
In Judgment Text:
- assessment of property tax levied by
Chidambaram Municipality in respect of the plaintiff's after General - for declaration of the enhanced assessment of property tax levied by the
Chidambaram Municipality as null and void
In Judgment Text:
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Order. -The question here is not free from difficulty. The suit was by the
Chidambaram Municipality to recover house tax and water tax for the year ending 3lst March 1934 in respect of houses
In Judgment Text:
- of the
Chidambaram Municipality , There is no ground for presumption from the record at this stage of the proceedings
J
J
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