Section 20(2)(h) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(h)liability of the lessee to pay assessment, ground-rent, peshkash or quit-rent at such rate as the Inspector may fix, from time to time;

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