(2)[ The Village Panchayat may, with the previous approval of the prescribed authority, notify that no place within the limits of the Panchayat Village shall be used for any of the purposes specified in the notification issued under sub-section (1) without a licence and except in accordance with the conditions specified in such licence.] [Substituted by Tamil Nadu Panchayats (Second Amendment) Act, 1999 (Tamil Nadu Act 19 of 1999).]
