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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Tamilnadu - Subsection

Section 155(2) in Tamil Nadu Panchayats Act, 1994

(2)The Village Panchayat shall, as regards private cart-stands already lawfully established, and may at its discretion as regards new private cart-stands, grant the licence applied for, subject to such conditions as the Village Panchayat may think fit as to supervision and inspection, conservancy and such other matters as may be prescribed; or the Village Panchayat may refuse to grant such licence for any new cart-stand.