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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxiii) in Tamil Nadu Panchayats Act, 1994

(xxiii)as to the realisation of any tax or other sum due to a Panchayat under this Act or any other law or any rules or bye-laws, whether by distraint and sale of movable property, by prosecution before a Magistrate, by a suit, or otherwise;