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[Cites 0, Cited by 2] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xvii) in Tamil Nadu Panchayats Act, 1994

(xvii)as to the powers of auditors to disallow and surcharge items, appeals against orders of disallowance or surcharge and recovery of sums disallowed or surcharged;