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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(3) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(3)No remission shall be granted under sub-rule (2) in respect of any house unless an application for such remission is made to the executive authority within three months from the date of the exclusion of the area in which the house is situated.