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State of Tamilnadu - Section

Section 154 in Tamil Nadu Panchayats Act, 1994

154. Public landing places and cart-stands, etc.

- Subject to such Rules as may be prescribed, the Village Panchayat may -
(a)provide public landing places, halting places and cart-stands (which last expression includes stands for animals and vehicles of any description including motor vehicles) and levy fees for their use; and
(b)where any such place or stand has been provided, prohibit the use for the same purpose by any person, within such distance thereof of any public place or the sides of any public road as the Village Panchayat may, subject to the control of the Inspector, specify.