- An appeal shall lie to such authority and within such time, [as may be prescribed] [See Rules issued in G.O. Ms. No, 255, Rural Development (C4), dated 13th December, 1999 and published in Part III, section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated 27th December, 1999.], against any assessment of tax made in pursuance of [sections 171,172 and 172-A] [Substituted for the words 'sections 171 and 172' by Tamil Nadu Panchayats (Sixth Amendment) Act, 1999 (Tamil Nadu Act 32 of 1999).].
