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State of Tamilnadu - Section

Section 3 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

3. Determination of tax.

- The executive authority shall, save as otherwise provided in these rules, determine the tax to which each person or property is liable:Provided that, in the case of taxes payable by the person exercising the functions of the executive authority, the assessment shall be made by the village panchayat.