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[Cites 0, Cited by 0] [Section 3R] [Entire Act]

State of Tamilnadu - Subsection

Section 3R(2) in Tamil Nadu District Municipalities Act, 1920

(2)Subject to the provisions of this Act, the administration of the panchayat town shall vest in the town panchayat but the town panchayat shall not be entitled to exercise functions expressly assigned by, or under this Act or any other law to its chairman or to any other authority.