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[Cites 0, Cited by 2] [Section 262] [Entire Act]

State of Tamilnadu - Subsection

Section 262(1) in Tamil Nadu Panchayats Act, 1994

(1)All Rules, Notifications and orders made or issued under this Act, except the notifications issued under sections 3,5, 7 read with section 4,11, 12, 20, 21 and 32 shall be published in the Tamil Nadu Government Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.