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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)The village panchayat may, on appeal, pass orders reducing such tax to such an extent up to which such enhanced amount assessed by the executive authority could be justified.