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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000

(1)Village panchayat shall apply to the Inspector for permission to open and maintain public market in the land owned by or leased to it. Such application shall indicate the rates of fees to be levied and which shall not be lower than the fees prescribed by the Government, from time to time.