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

State of Tamilnadu - Subsection

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

(a)[ the adjudication of disputes arising out of election by the district judge having jurisdiction;] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 1996 (Tamil Nadu Act 21 of 1996).]