Section 198B(12)(b) in Tamil Nadu Panchayats Act, 1994

[Cites 0, Cited by 0] [Section 198B(12)] [Section 198B] [Entire Act]

State of Tamilnadu - Subsection

Section 198B(12)(b) in Tamil Nadu Panchayats Act, 1994

(b)shall be allotted a permanent account number and such person shall-

(i)quote such number in all his returns to, or correspondence with, the Executive Authority;

(ii)quote such number in all challans for the payment of any sum due under this Chapter.