Section 8 in Tamil Nadu Village Panchayats (Assessment and Collection of Taxes) Rules, 1999
8. Preparation of house-tax assessment list.
- The Panchayat Assistant or Part-time Clerk or any other person specified by the Government having jurisdiction over the village panchayat shall prepare and furnish to the executive authority, the house-tax assessment list in such Form as may be specified by the Government, from time to time, duly signed. The executive authority shall approve the house-tax assessment list so prepared by him.
