Section 1(3)(iii) in Tamil Nadu Shops and Establishments Act, 1947

[Cites 0, Cited by 7] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(iii) in Tamil Nadu Shops and Establishments Act, 1947

(iii)all areas within the jurisdiction of panchayats which, under rule 2 of Schedule III to the Madras Village Panchayats Act, 1950 (Madras Act X of 1950), should be deemed to be constituted under that Act, and which immediately before the commencement of that Act ,were classified by the State Government as major panchayats and all areas within the jurisdiction of panchayats constituted or reconstituted under that Act which, for the time being, are classified by the State Government as Class I Panchayats under section 5 (1) (a) of that Act.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 1(3)(iii) in Tamil Nadu Shops and Establishments Act, 1947