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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)A general revision of assessment book shall be made by the executive authority once in every five years:Provided that this provision shall not apply to a fresh revision ordered by the Inspector under sub-rule (6).