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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(a)If any house in the village panchayat is constructed or re-constructed, the owner shall give notice thereof to the executive authority within fifteen days from the date of completion or occupation of the house, whichever is earlier.