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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(f) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(f)raising matching contribution for any programme of development specified in panchayat development Schematic Budget or that may be included in it, from time to time, and the levy of such tax shall take effect from the first day of the half-year or the year following that in which it is sanctioned;