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[Cites 0, Cited by 1] [Section 3CC(1)] [Section 3CC] [Entire Act]

State of Tamilnadu - Subsection

Section 3CC(1)(a) in Tamil Nadu District Municipalities Act, 1920

(a)the president and members of a village panchayat, who are elected or deemed to have been elected and holding office as such immediately before the date of constitution of such village panchayat as town panchayat under this Act, shall be deemed to be the chairman and members of such town panchayat elected under this Act and such chairman and members shall continue to hold office up to such date as the State Government may, by notification, fix in this behalf or, in case no such date is fixed, up to the date on which their term of office would expire under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) and such chairman and members shall exercise all powers and perform all duties conferred on the chairman and members by or under this Act.