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

State of Tamilnadu - Subsection

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

(xxxvii)as to the powers which may be exercised by the Panchayat or the Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] in respect of any public or private market or the user thereof, and the enforcement of any orders issued in pursuance of such powers;