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[Cites 0, Cited by 3] [Section 133] [Entire Act]

State of Tamilnadu - Subsection

Section 133(3) in Tamil Nadu Panchayats Act, 1994

(3)Where the maintenance of any irrigation work, is transferred under this section, the fishery rights of Government in such work shall be transferred to and be vested in the Village Panchayat or the Panchayat Union Council, as the case may be, subject to such terms and conditions including terms and conditions regarding the utilisation of the income, as may be specified by the Government.