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State of Tamilnadu - Section

Section 152 in Tamil Nadu Panchayats Act, 1994

152. Classification of markets.

- The Government shall have power to classify public and private markets situated in a Panchayat Development Block as Panchayat Union markets and Village Panchayat market, and provide for the control of any such market, and for the apportionment of the income derived therefrom between the Panchayat Union Council and the Village Panchayat or the payment of a contribution in respect thereof to the Village Panchayat or the Panchayat Union, as the case may be.It shall be open to the Government to revise, from time to time, the apportionment of income ordered or the contribution directed to be paid under this section if such revision is recommended by the District Panchayat.