Section 96(1)(b) in Tamil Nadu Panchayats Act, 1994

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State of Tamilnadu - Subsection

Section 96(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)

(i)There shall be an Agricultural Production Committee for every Panchayat Union, which shall be composed of the Chairman of the Panchayat Union Council who shall be the Chairman of that Committee, the Commissioner and three persons nominated by the Panchayat Union Council.

(A)he is not a member of the Panchayat Union Council; or

(B)in the opinion of the Panchayat Union Council, he does not possess adequate knowledge of, and experience in, agriculture.

(ii)No person shall be nominated under sub-clause (i), if -

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State of Tamilnadu - Subsection

Section 96(1)(b) in Tamil Nadu Panchayats Act, 1994