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State of Tamilnadu - Section

Section 28 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

28. Collection of taxes and other revenues.

- Collection of taxes and other village panchayat revenues made by Bill Collectors or Village Administrative Officer or his subordinates or any other person shall be remitted into the village panchayat office through the taxes and miscellaneous items collection register maintained in the village panchayat office.