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State of Tamilnadu- Act

Tamil Nadu Panchayats (Grant of Remission of Rent To Lessees and Contractors) Rules, 1999

TAMILNADU
India

Tamil Nadu Panchayats (Grant of Remission of Rent To Lessees and Contractors) Rules, 1999

Rule TAMIL-NADU-PANCHAYATS-GRANT-OF-REMISSION-OF-RENT-TO-LESSEES-AND-CONTRACTORS-RULES-1999 of 1999

  • Published on 28 September 1999
  • Commenced on 28 September 1999
  • [This is the version of this document from 28 September 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Panchayats (Grant of Remission of Rent To Lessees and Contractors) Rules, 1999Published vide Notification No. G.O. Ms. No. 204, Rural Development (C-4), dated the 28th September 1999 - No. SRO A-71(c)/99Published in Part III - Section 1(a), of the Tamil Nadu Government Gazette Extraordinary, dated the 1st October 1999.G.O. Ms. No. 204. - In exercise of the powers conferred by clause (xxvi) of sub-section (2) of section 242 of the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and in supersession of the rules relating to grant of Remission of Revenue to Lessees and Contractors, the Governor of Tamil Nadu hereby makes the following rules: -

1. Short title.

- These rules may be called the Tamil Nadu Panchayats (Grant of Remission of Rent to Lessees and Contractors) Rules, 1999.

2. Adherence of terms and conditions by the lessees.

- All lessees of village panchayat and all persons who have entered into contracts with village panchayat shall be held strictly the terms and conditions of their leases or contracts and no remission of lease rent shall be granted to them except in accordance with the provisions of rules 3 and 4.

3. Restrictions and control.

- The grant of remission of lease rent to lessees and contractors shall be, subject to the following restrictions and control, namely: -
(a)Remission of lease rent shall be granted only in cases in which the lessee or contractor is prevented from carrying out his part of the lease or contract by reason on the occurrence of some extraordinary extrinsic cause which could not reasonably anticipated, for example, the compulsory closing, on account of the outbreak of an epidemic or the act of God like heavy flood or storm, of a market or the site or any workspot which has been out or where the work is to be carried out;
(b)The amount of remission of lease rent granted shall not exceed the proportionate amount payable under the lease or contract for the period for which the lessee or contractor was prevented from carrying out his part of the lease or contract on account of such extraordinary cause as referred to clause in (a); and
(c)When the amount remitted exceeds five hundred rupees, the previous sanction of the Inspector shall be obtained.

4. Penalties.

- Penalties provided in the lease or contract shall be strictly enforced in accordance with the terms of the lease or contract. Penalties for late payment of the amount due to the village panchayat under the lease or contract shall not be remitted except in cases where the payments of instalments of the amount due are, in the opinion of the village panchayat, fairly regular and the whole amount due to the village panchayat under the lease or contract is paid before the end of the period to which the lease or contract relates:Provided that when the amount remitted exceeds Rs. 500 in each case, the previous sanction of the Inspector shall be obtained.