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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(9) in Tamil Nadu Panchayats (Procedure for Conducting Public Auction of Leases and Sales in the Panchayats) Rules, 2001

(9)After the period of management by the Panchayat is over, the Executive Authority or the Commissioner or the Secretary, as the case maybe, shall review the overall position with reference to the number of ticket books printed, number issued, amount collected and remitted and the net savings accrued and report the matter to the concerned Panchayat at its next meeting.