169. Orders regarding collection of [***] [The words 'Local Cess, Local Cess Surcharge and' was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 (Tamil Nadu Act 12 of 2009).] surcharge on the Duty on transfers of property.
- The Government may make rules not inconsistent with this Act, -(a)for regulating the collection of [***] [The words 'local cess under section 167, local cess surcharge under section 168 and' was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 (Tamil Nadu Act 12 of 2009).] surcharge on the Duty on transfers of property under section 175;(b)for fixing the proportions in which the proceeds of [***] [The words 'Local Cess, Local Cess Surcharge and' was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 (Tamil Nadu Act 12 of 2009)] Surcharge on the Duty on transfers of property shall be distributed among [Village Panchayats, Panchayat Union Councils and District Panchayats] [The words 'Panchayat Union Councils and District Panchayats' were omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 1999 (Tamil Nadu Act 30 of 1999).]; and(c)for deduction of the expenses incurred by the Government in the collection of [***] [The words 'Local Cess, Local Cess Surcharge and' was omitted by Tamil Nadu Panchayats (Fourth Amendment) Act, 2009 (Tamil Nadu Act 12 of 2009)] Surcharge on the Duty on transfers of property.
