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[Cites 0, Cited by 0] [Section 102(2)] [Section 102] [Entire Act]

State of Tamilnadu - Subsection

Section 102(2)(i) in Tamil Nadu Panchayats Act, 1994

(i)that the grant of any leave, leave allowances, travelling allowances, pension or gratuity provided for in such regulations shall, in no case, without the special sanction of the Government exceed what would be admissible in the case of Government servants of similar standing and status;