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[Cites 0, Cited by 0] [Section 143B] [Entire Act]

State of Tamilnadu - Subsection

Section 143B(3) in Tamil Nadu Panchayats Act, 1994

(3)On receipt of an application under sub-section (1), the Collector may grant, subject to such conditions and restrictions as may be specified, a certificate of registration or refuse to grant the certificate of registration:Provided that no certificate of registration shall be refused unless the applicant has been given an opportunity of being heard.