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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)Every such proposal shall be accompanied by -
(i)resolution of the village panchayat passed at a meeting specially convened for the purpose and supported by not less than one-half of the sanctioned strength of the village panchayat specifying the levy of tax either half-yearly or yearly the purpose for which, the rate at which, and the total levy period for which, the tax is to be levied;
(ii)a statement showing the receipts and charges under the various heads of accounts for the three years preceding the year in which the proposal is made;
(iii)the budget estimate for the year in which the proposal is made;
(iv)particulars of the approximate or estimated cost of the work in respect of which the tax is proposed to be levied and the amount of tax likely to be realised in a half-year or a year.