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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(b)Where the stay is vacated or the period of stay expires, the Inspector may direct that proceedings for the general revision of assessment book shall be either commenced de novo or continued from the stage at which such proceedings were stayed.