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

State of Tamilnadu - Subsection

Section 4(10) in Tamil Nadu Panchayats (Preparation and Submission of Administration Report of Village Panchayats) Rules, 1999

(10)How many new building licences were issued during the year and of which how many houses were completed ? What is the total income derived from building licence fees ? Was there any lay-out approved and, if so, the extent and number of plots ? Is there any housing scheme ? If so, the number of house constructed for Scheduled Caste, Scheduled Tribe, Backward, Most Backward and others.