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[Cites 0, Cited by 0] [Section 24(5)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(5)(f) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(f)the person receiving the cash daily at the Panchayat must verify the number of counter-foils and assess the amount which should have been collected and tally it with the cash actually received. If any discrepancy is notified in the verification, then, he should take up the matter to the notice of the Executive Authority or the Commissioner or the Secretary, as the case may be, for suitable further action.