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[Cites 0, Cited by 0] [Section 246(3)] [Section 246] [Entire Act]

State of Tamilnadu - Subsection

Section 246(3)(a) in Tamil Nadu Panchayats Act, 1994

(a)in every case as soon as his term of office as such President, temporary President or Vice-Chairman or as such Chairman, temporary Chairman or Vice-Chairman expires;