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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Tamilnadu - Subsection

Section 214(2) in Tamil Nadu Panchayats Act, 1994

(2)Before publishing a notification under sub-section (1), the Government shall communicate to the Village Panchayat, the grounds on which they propose to do so, fix a reasonable period for the Village Panchayat to show cause against the proposal and consider its explanations and objections, if any.