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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(a)Notwithstanding anything contained in sub-rule (2), the Inspector may, for sufficient cause, from time to time, by order - (i) postpone the general revision of assessment book, or
(ii)stay the proceedings relating to the general revision of assessment book, for a period of one or more half-years at a time, but not exceeding in any case four half-years: