Section 14(3) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
(3)(a)Notwithstanding anything contained in sub-rule (2), the Inspector may, for sufficient cause, from time to time, by order - (i) postpone the general revision of assessment book, or(ii)stay the proceedings relating to the general revision of assessment book, for a period of one or more half-years at a time, but not exceeding in any case four half-years:Provided that, such postponement or stay shall not affect any subsequent general revision of assessment book.(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.
