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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Tamilnadu - Subsection

Section 153(1) in Tamil Nadu Panchayats Act, 1994

(1)A Panchayat Union Council may acquire the rights of any person to hold a private market in any place in a panchayat development block and to levy fee therein. The acquisition shall be made under the Land Acquisition Act, 1894 (Central Act I of 1894) and such rights shall be deemed to be land for the purposes of the Act.