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[Cites 0, Cited by 2] [Section 239(2)] [Section 239] [Entire Act]

State of Tamilnadu - Subsection

Section 239(2)(b) in Tamil Nadu Panchayats Act, 1994

(b)[ The Tamil Nadu State Election Commissioner shall hold office for a term of two years and shall be eligible for re-appointment for two successive terms: [Clause (2) (b) substituted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2007 (Tamil Nadu Act 24 of 2007) w.e.f. 8th June 2007. Before substitution it was as follows: (b) The [Tamil Nadu State Election Commissioner] shall hold office for a term of two years and shall be eligible for reappointment, [*]; [*]]