Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act] State of Tamilnadu - Subsection Section 32(1)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999 (a)seize such movable property of the defaulter as he may think necessary having regard to the tax arrears;