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[Cites 0, Cited by 0] [Section 3R] [Entire Act]

State of Tamilnadu - Subsection

Section 3R(1) in Tamil Nadu District Municipalities Act, 1920

(1)A town panchayat shall be constituted for each panchayat town consisting of such number of elected members, with effect from such date as may be specified in the notification issued in that behalf by the Governor.