Section 3 in Tamil Nadu Village Panchayats (Recovery of Sums and Power To Write-Off Irrecoverable Taxes, Fees, Etc., Restrictions and Control) Rules, 1999
3. Recovery of sums due to the village panchayats.
- Where there is no provision in the Act or the rules made thereunder for the recovery of any amount due to a village panchayat, such amount shall be demanded by raising bills which shall be served on the person or persons concerned and recovered in the same manner provided in the rules for the collection of taxes under the Act.
