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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)House-tax shall be levied by the village panchayat either on half-yearly or on annual basis as notified by the Government as per sub-section (3) of the section 172 of the Act.