(a)the construction, repair and maintenance of all village roads, that is to say, all public roads in the village (other than those classified as National Highways, State Highways, major District roads and Panchayat Union roads) and of all bridges, culverts, road-dams and causeways on such roads;(aa)[ the extension of village-sites and the regulations of building;] [Inserted by Tamil Nadu Panchayats (Second Amendment) Act, 1997 (Tamil Nadu Act 37 of 1997).]
