Section 39 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
39. Limitation of claims.
- No claim made against a village panchayat other than one relating to any officer or servant of the village panchayat which will be governed by rules separately framed in that behalf, shall be laid -(1)where the bill is presented more than six months, but not more than one year from the date on which the claim became due without the order of the executive authority; and(2)where such bill is presented more than one year from the date on which the claim became due without the order of the village panchayat.
