Section 107 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991
107. Authority competent to sanction fees to the Counsel and the Law Officers.
- Subject to the provisions of rule 108, the market committee or Board shall be competent to sanction the fees to the Counsel and to the Law Officers engaged by it in connection with any settlement of deed, offering of legal opinion and with any litigation in which the market committee or Board, as the case may be, is a party.
