Section 2 in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994);(b)"Form" means a Form appended to these rules;(c)"market" means a place used by the public for buying and selling goods and includes shandy or any other name by which, the place is called by the local public;(d)"public market" means a market opened and maintained either by the village panchayat or the panchayat union;(e)"private market" means a market run by a private person under licence either from the village panchayat or the panchayat union council as per the conditions laid down in sub-section (1) of section 148 of the Act;(f)"panchayat union market" means the public market opened and maintained by the panchayat union council;(g)"Schedule" means, a Schedule appended to these rules;(h)"village panchayat market" means the public market opened and maintained by the village panchayat.
