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[Cites 0, Cited by 2] [Section 207(1)] [Section 207] [Entire Act]

State of Tamilnadu - Subsection

Section 207(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)on a representation in writing signed by not less than two-thirds of the strength of the Panchayat Union Council containing a statement of charges against the Chairman of the Panchayat Union Council and presented in person to any officer appointed by the Government in this behalf by any two of the members of the Panchayat Union Council,