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Aircel Limited Vs The Commissioner Trichy City Corporation and Trichy Corporation Council
Decision:
Dismissed
26-08-2011
.... r in which the person or persons by whom and the intervals at which the annual value of such lands shall be estimated or revised and they may also by such rules, restrict or modify the application of the provisions contained in Schedule II to such lands. (5)(a) the council shall, in the case of l ...
Madras High Court (Madurai Bench)
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