Section 38(1)(b) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

(b)if distraint has taken place, the distraint fee and the expenses incidental to the detention and sale, if any, of the property distrained.

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