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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(3) in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

(3)Every market committee and Board shall fix rent for its building, land, etc., in accordance with the rates and procedures prescribed by the Chief Engineer (Building) Public Works Department, from time to time, and in consultation with the Superintending Engineer of the Board.