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

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000

(1)Panchayat union council shall apply to the Inspector for permission to open and maintain public market in the land owned by or leased to it. Such application shall indicate the rates of fees to be levied which shall not be lower than the fees presented by the Government, from time to time.