Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(1) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(1)Notwithstanding any thing contained in any other rules, whenever the market committee or Board proposes to take a building or land for rent, rent reasonable-certificate shall be obtained from an Engineer of the Board not below the rank of Assistant Executive Engineer. An agreement shall be entered in the form specified by the Government in this behalf.