Section 8 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
8. Construction of references to Village Officer.
- In the application of any law, any reference to the Village Headman, Additional Village Headman, Village Kamam, Chief Kamam, Additional Village Kamam, Triune Officer or Village Officer shall, unless the context otherwise requires, be deemed to be a reference to the Village Administrative Officer appointed in respect of one or more revenue village under sub-section (1) of section 4 or a person appointed under section 14.
