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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Tamilnadu - Subsection

Section 215(6) in Tamil Nadu Panchayats Act, 1994

(6)The members as well as the Chairman and Vice-Chairman of a re-constituted Panchayat Union Council shall enter upon their offices on the date fixed for its re-constitution and they shall hold their offices only for the remainder of the period for which the dissolved Panchayat Union Council would have continued under sub-section (1) of section 18, had it not been dissolved.