Section 3(xi) in Tamil Nadu Assessment and Collection of Amount for Exemption of Buildings Rules, 2017
(xi)In cases where the applications filed under section 113-B of the Act which are eligible for exemption under section 113-C of the Act shall be remitted back to Competent Authority for processing under Section 113-C of the Act, the regularization fee already paid by the applicant under section 113-B of the Act will be adjusted;
