Section 3(b) in Tamil Nadu Panchayats (Grant of Remission of Rent To Lessees and Contractors) Rules, 1999
(b)The amount of remission of lease rent granted shall not exceed the proportionate amount payable under the lease or contract for the period for which the lessee or contractor was prevented from carrying out his part of the lease or contract on account of such extraordinary cause as referred to clause in (a); and
