Section 342 in Tamil Nadu District Municipalities Act, 1920
342. Power of executive authority to agree to receive payment of expenses in instalments.
- Instead of recovering any such expenses as aforesaid in the manner provided under section 344, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] may, if he thinks fit, take an agreement from the person liable for the payment thereof, to pay the same in instalments of such amounts and at such intervals as will secure the payment of the whole amount due, with interest thereon at the rate of nine per centum per annum, within a period of not more than five years.Payment of Compensation, etc., by and to the Municipality
