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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(1) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(1)The assessment book in respect of house-tax shall be corrected in accordance with any orders passed by the village panchayat on appeal; in the event of the amount of any tax being reduced or remitted by the village panchayat, the executive authority shall grant a refund of the tax already paid.