Section 285C(5) in Tamil Nadu District Municipalities Act, 1920
(5)[ The fee paid under sub-section (1) shall be credited to the [account of the municipality, town panchayat or Third Grade Municipality, as the case may be, within whose jurisdiction such fee has been collected] [Inserted by the Tamil Nadu Municipal Laws (Amendment) Act, 2003 (Tamil Nadu Act 19 of 2003)] in such manner as may be prescribed.]
