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State of Tamilnadu - Section
Section 5 in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of District Panchayat) Rules, 1999
5. Fee for furnishing return.
- The fee for furnishing a copy of any return or part thereof shall be ten rupees or the amount to be fixed by the Government, from time to time.AppendixForm(See rule 3)Returns of Assets and Liabilities of The President, Vice-President or Member of The .................District Panchayat As On The............Name of the............Date of election:Part-I Assets and Liabilities of the......... {||-| 1.| Immovable property:||||||-|| (a) Land| Owned|| Wet| Dry| Irrigated dry|-||| Extent:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-||| Leased in:|||||-||| Extent:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-|| (b) Building| Owned| Terraced| Tiled| Thatched| Purpose for which the building is used,commercial or residential.|-||| Plinth Area:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-||| Leased in| Terraced| Tiled| Thatched| Purpose for which the building is used,commercial or residential.|-||| Plinth Area:|||||-||| Date of acquisition:|||||-||| Value of acquisition:|||||-| 2.| Business Interests:||||||-|| (a) Shares||||||-|| (b) Stock||||||-|| (c) Scrip||||||-|| (d) Partnership||||||-|| (e) Debentures and Securities.||||||-| 3.| Other interests:||||||-|| Bank Accounts.||||||-| 4.| Jewellery:||||||-|| (a) Gold:||||||-|| (b) Precious stones||||||-|| (c) Silver ware||||||-| 5.| Moveables (including motor vehicles)|-| 6.| Details of Trusts with which he has anyconnection|-| 7.| Remarks, if any, of the..(Explain the nature ofacquisition of properties)|-| 8.| Liabilities|}Part-II - Assets and Liabilities of His Family Members. Name of the family member............................| 1. | Immovable property: | |||||
| (a) Land | Owned | Wet | Dry | Irrigated dry | ||
| Extent: | ||||||
| Date of acquisition: | ||||||
| Value of acquisition: | ||||||
| Leased in: | ||||||
| Extent: | ||||||
| Date of acquisition: | ||||||
| Value of acquisition: | ||||||
| (b) Building | Owned | Terraced | Tiled | Thatched | Purpose for which the building is used,commercial or residential. | |
| Plinth Area: | ||||||
| Date of acquisition: | ||||||
| Value of acquisition: | ||||||
| Leased in | Terraced | Tiled | Thatched | Purpose for which the building is used,commercial or residential. | ||
| Plinth Area: | ||||||
| Date of acquisition: | ||||||
| Value of acquisition: | ||||||
| 2. | Business Interests: | |||||
| (a) Shares | ||||||
| (b) Stock | ||||||
| (c) Scrip | ||||||
| (d) Partnership | ||||||
| (e) Debentures and Securities. | ||||||
| 3. | Other interests: | |||||
| Bank Accounts. | ||||||
| 4. | Jewellery: | |||||
| (a) Gold: | ||||||
| (b) Precious stones | ||||||
| (c) Silver ware | ||||||
| 5. | Moveables (including motor vehicles) | |||||
| 6. | Details of Trusts with which he has anyconnection | |||||
| 7. | Remarks, if any, of the ..(Explain the nature ofacquisition of properties) | |||||
| 8. | Liabilities |