Section 11(3) in Tamil Nadu Debt Relief Rules, 1978
(3)in case the land is situated in any other part of the State of Tamil Nadu, other than the City of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996] or of Madurai, five per cent of the capital value as determined by the Executive Authority of the local body concerned in the manner laid down in the rules framed under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act has been repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994] and the [Cantonments Act, 1924 (Central Act 2 of 1924)] [This Act has been repealed and re-enacted as the Cantonment Act, 2003], as the case may be.
