Section 9A(3) in Tamil Nadu District Municipalities Act, 1920
(3)The executive authority shall dispose of the revision petitions to reduce the tax already filed and those deemed to have been filed in terms of sub-rule (2) subject to, and in accordance with, the provisions contained in sub-rule (1).] [Rule 9A was inserted by the Tamil Nadu District Municipalities (Fourth Amendment) Act, 1990 (Tamil Nadu Act 35 of 1990)]
