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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3)(a) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(a)No demand for such remission shall be entertained unless the owner of the house or his agent has previously given notice to the executive authority, the house is vacant and the period in respect of which the remission is made shall be calculated from the date of delivery of such notice.