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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3)(b) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981

(b)The application referred to in clause (a) shall be made by the person referred to in sub-section (1), or in the event of the death of such person, by his legal heir or heirs, within such time and in such form and manner as may be prescribed: