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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(3)The village panchayat shall not, in either case, so arrange the classes as to affect substantially the principle of taxation, whether proportionate or progressive, and the number of classes shall, in no case, be less than six.