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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Tamilnadu - Subsection

Section 241(2)(iv) in Tamil Nadu Panchayats Act, 1994

(iv)such number of persons, not less than four-fifth of the total number of members of the Committee [as may be specified by the Government], elected in the prescribed manner from amongst the members of the District Panchayats, Town Panchayats and Councillors of the Municipal Corporations and the Municipal Councils in the district in proportion to the ratio between the population of the rural areas and of the urban areas in the district.]