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State of Tamilnadu - Section
Section 15 in Religious Institutions (Lease of Immovable Property) Rules, 1963
15. Remission.
- Remission of rent shall not, ordinarily, be granted. But when, owing to adverse seasonal conditions and other factors beyond the control of the lessee, there is a remission in the gross produce to the extent of more than 25 per cent, remission may be granted by the authorities specified in column (1) of the table below up to the monetary limits specified in the corresponding entries in column (2) thereof or their equivalent in kind.The Table| Authority | Maximum limit upto which remission may begranted in each individual lease in a year |
| 1 | 2 |
| 1. Assistant Commissioner | Remission not exceeding Rs. 500 (Rupees fivehundred only) as regards religious institution under his control. |
| 2. Joint Commissioner/ Deputy Commissioner | (a) Remission exceeding Rs. 500 (Rupees fivehundred only) and not exceeding Rs. 1,000 (Rupees one thousandonly) as regards religious institutions within the jurisdictionof the Assistant Commissioner, (b) Remission not exceeding Rs.1,000 (Rupees one thousand only) as regards all listed religiousinstitutions within his jurisdiction. |
| 3. Commissioner | Remission exceeding Rs. 1,000 (Rupees onethousand only) and not exceeding Rs. 5,000 (Rupees five thousandonly) as regards any religious institution. |
| 4. Government | Remission exceeding Rs. 5,000 (Rupees fivethousand only) as regards any religious institution. |