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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(1) in Tamil Nadu Panchayats Act, 1994

(1)Every meeting of a Panchayat shall be presided over by the President or the Chairman, as the case may be, and, in his absence, by the Vice-President or Vice-Chairman, as the case may be, and in the absence of the President, Chairman, Vice-President and Vice-Chairman, by a member chosen by the members present at the meeting to preside for the occasion.