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[Cites 0, Cited by 2] [Section 153] [Entire Act]

State of Tamilnadu - Subsection

Section 153(2) in Tamil Nadu Panchayats Act, 1994

(2)On payment by the Panchayat Union Council of the compensation awarded under the said Act in respect of such property and any other charges incurred in acquiring it, the rights of such person to hold a private market and to levy fees therein shall vest in the Panchayat Union Council.