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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Tamilnadu - Subsection

Section 225(2) in Tamil Nadu Panchayats Act, 1994

(2)The order shall specify the period within which it may be complied with but the Executive Authority or the Commissioner or the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).], may, from time to time, extend such period.Limitation