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[Cites 0, Cited by 0] [Section 200(1)] [Section 200] [Entire Act]

State of Tamilnadu - Subsection

Section 200(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)enter on and inspect any immovable property, or any work in progress, under the control of any Panchayat or any Executive Authority or Commissioner or [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).];