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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(5) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999

(5)The proceeds of the tax shall form a separate fund, earmarked for the purpose for which it is levied and a separate account shall be maintained for the transactions relating to the fund.