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[Cites 0, Cited by 0] [Section 148(3)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(3)(a) in Tamil Nadu Panchayats Act, 1994

(a)Any person claiming to levy in a private market lawfully established prior to the coming into force of the Madras Local Boards Act, 1884 (Madras Act V of 1884) fees of the nature specified in sub-section (2) of section 147, shall apply to the Inspector for a certificate recognizing his right in that behalf; and the Inspector shall pass orders on such application after giving due notice to the Village Panchayat or Panchayat Union Council, as the case may be, and considering any representations made by it.