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State of Tamilnadu - Section

Section 12 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

12. Advance collection for services to be rendered.

- Save as otherwise provided in the Act, no work for any private individual or body shall be undertaken by a village panchayat unless the estimated cost and service charges thereof has been paid in advance.