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[Cites 0, Cited by 11] [Section 205(1)] [Section 205] [Entire Act]

State of Tamilnadu - Subsection

Section 205(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)on a representation in writing signed by not less than two-thirds of the sanctioned strength of the Village Panchayat containing a statement of charges against the President and presented in person to the Inspector by any two of the members of the Village Panchayat,