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[Cites 0, Cited by 0] [Section 3Q] [Entire Act]

State of Tamilnadu - Subsection

Section 3Q(3) in Tamil Nadu District Municipalities Act, 1920

(3)The members of the House of the People, the State Legislative Assembly and the Council of States referred to in clauses (a) and (b) of sub-section (2) shall be entitled to take part in the proceedings, but shall not have the right to vote in the meetings of the town panchayat.