Section 9(10) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(10)No compensation is payable to the licensee or to any person on account of any action taken or omitted to be taken by the executive authority of the village panchayat or the commissioner, as the case may be, or any of the inspecting or controlling authorities of the village panchayat either in pursuance of those rules or. the Act.
