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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxxvi) in Tamil Nadu Panchayats Act, 1994

(xxxvi)as to the imposition and recovery of penalties for the unauthorised occupation of public roads or other land vesting in or belonging to Panchayat and the assessment and recovery of compensation for, and damage caused by, such occupation;