Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 171] [Entire Act] State of Tamilnadu - Subsection Section 171(1) in Tamil Nadu Panchayats Act, 1994 (1)Every Village Panchayat shall levy in the Panchayat Village a house-tax. [***] [The words 'and a vehicle tax' was omitted by Tamil Nadu Panchayats (Amendment) Act, 1995 (Tamil Nadu Act 29 of 1995).]
