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[Cites 0, Cited by 1] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(1) in Tamil Nadu Panchayats Act, 1994

(1)A Commissioner shall be appointed by the Government in the case of each Panchayat Union Council. Such Commissioner shall ordinarily be the Development Officer appointed in pursuance of the National Extension Service Scheme of Community Development for the Panchayat Development Block.