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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)The distraint shall not be excessive, that is to say, the property distrained shall be, as nearly as possible, equal in value to the tax due by the defaulter together with all expenses incidental to the warrant, distraint, detention and sale.