Section 3P(1)(a) in Tamil Nadu District Municipalities Act, 1920

[Cites 0, Cited by 0] [Section 3P(1)] [Section 3P] [Entire Act]

State of Tamilnadu - Subsection

Section 3P(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)may, having regard to the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as he deems fit, by notification, classify and declare every local area comprising a revenue village or villages or any portion of a revenue village or contiguous portions of two or more revenue villages and having a population estimated at less than thirty thousand as a panchayat town for the purposes of this Act; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 3P(1)(a) in Tamil Nadu District Municipalities Act, 1920