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[Cites 0, Cited by 3] [Section 212] [Entire Act]

State of Tamilnadu - Subsection

Section 212(1) in Tamil Nadu Panchayats Act, 1994

(1)Subject to the provisions of this section, a motion expressing want of confidence in the [Chairman or Vice-Chairman] [Substituted for the words 'Vice-Chairman' by Tamil Nadu Panchayats (Fifth Amendment) Act, 1999.] of a Panchayat Union Council may be made in accordance with the procedure laid down herein.