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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(5) in Tamil Nadu Panchayats Act, 1994

(5)The Village Panchayat or Panchayat Union Council, as the case may be, or any officer duly authorised by it may close a private market which is unlicensed or the licence for which has been suspended or cancelled, or which is held or kept open contrary to the provisions of this Act.