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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xi) in Tamil Nadu Panchayats Act, 1994

(xi)as to the delegation of any function of a Panchayat to the President, Chairman, member, any officer of the Panchayat or any servant of the Central or State Government;