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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)The Commissioner of Land Administration may, of his own motion and shall on a direction from the Government, by notification, resume the management and superintendence "of any endowment made over to a Panchayat Union Council under clause (a) and upon such resumption, all the powers and duties attached to the Panchayat Union Council in respect of the endowment shall cease and determine.