Section 32(1)(c) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

(c)give to the person in possession of the property seized at the time of seizer, 3 copy of the inventory and the notice of sale in the Form II:

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