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[Cites 0, Cited by 0] [Section 198B] [Entire Act]

State of Tamilnadu - Subsection

Section 198B(13) in Tamil Nadu Panchayats Act, 1994

(13)The rate of tax specified under sub-section (2) shall be revised by the Village Panchayat once in every five years and such revision of tax shall be increased not less than twenty-five per cent and not more than thirty-five per cent of the tax levied immediately before the date of revision.