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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Panchayats (Licensing of Pandals and Temporary Structures on Road Margins Vested in The Highways and Rural Works Department in Village Panchayat Areas) Rules, 1999

(1)The village panchayat shall cause the temporary pandal or structures, if any, erected on any public road in connection with the fairs or festival to be removed by the licensee and restore the site to its original condition on the completion of the fair or festival.