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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(ii) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(ii)unless, except when the executive authority otherwise directs on the ground of poverty, the tax in respect of which the appeal is presented has been paid or deposited at the office of the village panchayat within the period specified in clause (i).