Section 12 in Tamil Nadu Village Panchayats (Collection of Tax on Profession, Trade, Calling and Employment) Rules, 2000
12. Appeal.
- If any person or drawing and disbursing officer is aggrieved by any order or decision of the executive authority relating to the payment of tax including penalty, he may, within thirty days from the date of receipt of such order or decision of the executive authority, appeal in writing to village panchayat.
