Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Tamilnadu - Subsection Section 34(2) in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999 (2)Such fees shall not be held to include the expenses incidental to the detention of any property distrained.
