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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999

(2)Before according sanction, the Inspector shall consult the Regional Transport Authority concerned in the case of stands intended solely or partly for motor vehicles and shall have due regard to its opinion.