Section 222(2)(a) in Tamil Nadu Panchayats Act, 1994

[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

State of Tamilnadu - Subsection

Section 222(2)(a) in Tamil Nadu Panchayats Act, 1994

(a)the Executive Authority of the Village Panchayat 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).], as the case may be, may cause such work to be executed, or may take any measure or do anything which may, in his opinion, be necessary for giving due effect to the notice, requisition or order, and

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State of Tamilnadu - Subsection

Section 222(2)(a) in Tamil Nadu Panchayats Act, 1994