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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Tamilnadu - Subsection

Section 98(1) in Tamil Nadu Panchayats Act, 1994

(1)Every Village Panchayat shall submit to the Panchayat Union Council a report on its administration for each year as soon as may be after the close of such year and not later than the prescribed date, in such form, with such details and through such authority [as may be prescribed] [See Rules issued in G.O. Ms. No. 248, Rural Development (C4), dated 3rd December, 1999.].