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

State of Tamilnadu - Subsection

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

(v)as to the interpellation of the Chairman and Vice-Chairman by the members of a Panchayat Union Council or the District Panchayat and of the President of a Village Panchayat by the members of the Village Panchayat, and the moving of resolutions at meetings;