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

State of Tamilnadu - Subsection

Section 9B(1) in Tamil Nadu Panchayats Act, 1994

(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the Government may, by notification, appoint a Special Officer to the Village Panchayats specified in Schedule VII, which could not be reconstituted in accordance with the provisions of this Act on the 6th day of March 2005, to exercise the powers and discharge the duties of the said Village Panchayats.