Section 9 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
9. Preparation of assessment book.
- The executive authority shall, on the receipt of the list specified in rule 8, cause the assessment book (House-Tax Demand Register) to be prepared. Such assessment book will show in distinct columns, the name of the owner and of the occupier of such house, the class, if any, under which such house is taxed, the amount of the tax due and the yearly or half-year for which the tax is payable.
