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[Cites 0, Cited by 5] [Entire Act]

State of Tamilnadu - Section

Section 17 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987

17. Market committee to be a local authority.

- Every market committee shall be deemed to be a local authority for the purposes of the Land Acquisition Act, 1894 (Central Act I of 1894) and the Local Authorities Loans Act, 1914 (Central Act IX of 1914).