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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(3) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(3)The notice to be given under this rule shall be in such Form as the executive authority may specify and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the executive authority any document evidencing the transfer or succession.