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[Cites 0, Cited by 4] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(2) in Tamil Nadu Panchayats Act, 1994

(2)The Chairman shall have full access to all the records of the Panchayat Union Council and no official correspondence between the council and the Government shall be conducted except through the Chairman. The Chairman shall be bound to transmit communications addressed through him by the Commissioner to the Government or by the Government to the Commissioner.