Section 270D(3) in Tamil Nadu District Municipalities Act, 1920
(3)If, at any time before the sale has begun, the amount due on account of the fee, together with a sum of four annas on account of charges incurred in connection with the seizure and detention, is tendered to the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] or other person authorised as aforesaid, the property seized shall be forthwith released.
