Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Tamilnadu - Subsection

Section 163(2)(c) in Tamil Nadu Panchayats Act, 1994

(c)advising the Government on matters concerning the implementation of any provision of law or any order specifically referred to by the Government to the District Panchayat such as -
(i)classification of markets as Village Panchayat markets and Panchayat Union markets and fixing rates of contribution payable by one authority to the other;
(ii)classification of fairs and festivals as village panchayat fairs, village panchayat festivals and panchayat union fairs and panchayat union festivals;
(iii)classification of public roads (other than roads classified by the Government as National Highways, State Highways and major district roads) as panchayat union roads and panchayat village roads;