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State of Tamilnadu - Section

Section 34 in Tamil Nadu Panchayats Act, 1994

(34)["Tamil Nadu State Election Commissioner"] [Substituted for the words 'State Election Commission' by Tamil Nadu Panchayats (Amendment) Act, 1998 (Tamil Nadu Act 4 of 1998).] means the 7[Tamil Nadu State Election Commissioner] referred to in section 239;