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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(2)(e) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(e)the rate of fees leviable by the lessee in respect of public markets, landing places, halting places, cart-stands, slaughter houses, fisheries and ferries under the control of the Panchayat;