(4)[ The Village Panchayat shall be the authority competent to grant the licence or to refuse to grant it.] [[Substituted for the following Sub-section (4) by Tamil Nadu Panchayats (Second Amendment) Act, 1999 (Tamil Nadu Act 19 of 1999).'(4) The Commissioner shall be the authority competent to grant the licence or to refuse to grant it in the case of Panchayat Villages.']]
