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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2)(iii) in Tamil Nadu Panchayats (Public Landing Places, Halting Places and Cart-Stands) Rules, 1999

(iii)a sum of rupees five on account of charge incurred in connection with the seizure, detention and sale.