Section 8(2) in Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(a)regulating the collection of duty on transfers of property;(b)deduction of the expenses incurred by the Government in the collection of duty on transfers of property;(c)the distribution of the Fund among the municipalities;(d)any other matter which has to be or may be prescribed.
