22. [ Counterpart agreement to be executed by licensees. [Substituted by Tamil Nadu Act No. 23 of 1981.]
- Every person taking out any licence or permit under section 6-A, 17-B, 17-C, 18, 19, [***] or 20 shall, if so required, execute a counterpart agreement in conformity with the tenor of his licence or permit and give such security for the performance of the agreement as the State Government, or the Collector or the prescribed authority, as the case may be, may require.]
