Section 13 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
13. Intimation of the result of the revision petition.
- Immediately after the receipt of a revision petition preferred under sub-rule (3) of rule 11 or rule 12, the executive authority shall pass final orders on such revision petition within two months of its receipt and shall inform the petitioner or his authorised agent in writing, of the orders passed thereon, and shall direct him to pay the amount fixed on revision within fifteen days after the date of receipt of such intimation, or, if the amount is not yet due within fifteen days from the date on which it becomes due, and shall, if necessary, cause the assessment book to be corrected:Provided that, in exceptional circumstances, if any, to be specified in writing, no revision petition may be kept pending up to the half-year or year to which such revision petition relates to.
