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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998

(4)The village panchayat or panchayat union council or district panchayat, as the case may be, may fix a fee not exceeding rupees five hundred to be paid by an applicant for registration as a contractor.