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State of Tamilnadu - Section

Section 41C in Tamil Nadu Panchayats Act, 1994

41C. [ Procedure to be followed by the Tamil Nadu State Election Commission. [Inserted by Tamil Nadu Panchayats (Seventh Amendment) Act, 2008 (Tamil Nadu Act 39 of 2008).]

- The Tamil Nadu State Election Commission shall have the power to regulate its own procedure (including the fixing of places and times of its sittings arid deciding whether to sit in public or in private).]