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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4)(ii) in The Tamil Nadu Village Servants Service Rules, 1980

(ii)the competent authority shall, after arriving at the amount under sub-rule (1), issue a notice in Form B to the part-time Village Servant or his legal heir/ heirs;