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State of Tamilnadu - Section
Section 6 in Tamil Nadu Village Panchayats (Recovery of Sums and Power To Write-Off Irrecoverable Taxes, Fees, Etc., Restrictions and Control) Rules, 1999
6. Limit for the executive authority for writing-off.
- When any single item of tax, fee or other amount found to be irrecoverable exceeds one hundred rupees, the executive authority shall obtain the approval of the Collector.AppendixRegister To Write-Off Tax, Fee, Etc.(See rule 5)Name of the Village Panchayat. -| SI. No. | Name of the applicant and date on whichapplication for write-off is made | Details | Period to which it relates | Details | Reasons for write off of the demand | Amount written- off | Number and date of the resolution of villagepanchayat | Details of permission obtained from higherauthority, if any | Initial of the executive authority | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) |