Section 42 in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000
42. Loss of property due to other causes.
(1)Any loss caused to any immovable property belonging to village panchayats due to calamity, such as, fire or flood or cyclone other than wear and tear shall be reported to the Inspector and auditor appointed under section 193 of the Act in Form III.(2)In case of loss by way of damage to any portion of any immovable property belonging to village panchayats, it shall not be necessary to write off the value of the damaged portion, if the damaged portion is replaced or reconstructed within a period of two years from the date of such damage.(3)For the purpose of write off, the value of the temporary structures damaged or destroyed which have served the period intended for and which are therefore not proposed to be replaced or reconstructed, the value of such structures shall be assessed by the Block Engineer/Assistant Engineer (Rural Development) as on the date of damage or destruction.
