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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)The village panchayat may admit an appeal presented after the expiry of the period specified in sub-rule (1), but not exceeding fifteen days thereafter, if it is satisfied that the party concerned had sufficient cause for not presenting it within the said period.