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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(2) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981

(2)Every order made under this section shall, as soon as after it is made, be laid before [the Legislative Assembly.] [Substituted for 'the Legislature' by the Tamil Nadu Adaptation of Laws and Order, 1987.]