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[Cites 0, Cited by 0] [Section 246] [Entire Act]

State of Tamilnadu - Subsection

Section 246(1) in Tamil Nadu Panchayats Act, 1994

(1)Whoever acts as a Member of a Panchayat or Panchayat Union Council or District Panchayat knowing that, under this Act or the rules made thereunder, he is not entitled or has ceased to be entitled to hold office as such, shall be punishable with fine not exceeding two hundred rupees for every such offence.