Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 26 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999 26. Powers of a panchayat to cancel or modify the orders of the executive authority. - The village panchayat may, of its own motion or otherwise, cancel or modify any order passed by the executive authority reducing or remitting a tax.
