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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(2)If, for any reason the distraint or a sufficient distraint of the defaulter's properties is impracticable, the executive authority may prosecute the defaulter before the Criminal Court having jurisdiction.