Section 207(13) in Tamil Nadu Panchayats Act, 1994
(13)[ Any person in respect of whom a notification has been issued under sub-section (12) removing him from the office of Chairman shall be ineligible for election as Chairman and for holding any of those offices until the expiry of three years from the date specified in the notification.] [Sub-section (13) was substituted by Tamil Nadu Panchayats (Amendment) Act, 2007 (Tamil Nadu Act 16 of 2007) w.e.f. 8th June 2007.]
