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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000

(2)Nothing contained in this rule shall affect the right of the Government to recover from the panchayat, the assessment, ground-rent, peshkash or quit-rent leviable on lands not transferred by sale or exchange or otherwise permanently alienated.