Section 2 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
2. Definition.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(b)"Schedule" means the Schedule appended to these rules;(c)"Form" means the form appended to these rules.
