Section 5 in Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999
5. Non-payment of fees.
- The fee shall, on demand, if be payable by the registered holder or of the joint registered holders, as the case may be, and if not paid, may be recovered from such holder or any such holders, as it were arrear of land revenue.
