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[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(b) in Tamil Nadu Panchayats Act, 1994

(b)The Village Panchayat or Panchayat Union Council, as the case may be, may modify the conditions of licence to take effect from a specified date.