Section 9A(2)(e) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(2)(e) in Tamil Nadu Motor Vehicles Taxation Rules, 1974

(e)The authorised officer may in his discretion adjourn the sale to a specific day and hour recording reasons for such adjournment, provided that where the sale in adjourned for a longer period than thirty days fresh proclamation shall be made.

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State of Tamilnadu - Subsection

Section 9A(2)(e) in Tamil Nadu Motor Vehicles Taxation Rules, 1974