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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(d) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(d)Any owner who commits a breach of the provisions of this rule shall be punishable with fine which may extend to one hundred rupees, or in case of a continuing breach, with fine not exceeding fifteen rupees for every day during which the breach continues after conviction for the first breach.