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[Cites 0, Cited by 2] [Section 205] [Entire Act]

State of Tamilnadu - Subsection

Section 205(5) in Tamil Nadu Panchayats Act, 1994

(5)The Tahsildar shall preside at the meeting convened under this section and no other person shall preside thereat. If, within half an hour appointed for the meeting, the Tahsildar is not present to preside at the meeting, the meeting shall stand adjourned to a time to be appointed and notified to the members and the President by the Tahsildar under sub-section (6).