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

State of Tamilnadu - Subsection

Section 14(1) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(1)The executive authority shall not be bound to cause new list or assessment book to be prepared every half-year or year but may adopt those of the preceding half-year or year with such amendment as has been or may be made for the preceding half-year or year.