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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Tamilnadu - Subsection

Section 63(2)(b) in Tamil Nadu Panchayats Act, 1994

(b)unless, within a reasonable time, after the printing of the document, one copy of the declaration is sent by the printer together with one copy of the document to the Executive Authority or Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Second Amendment) Act, 2002 (Tamil Nadu Act 28 of 2002).], as the case may be.