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[Cites 0, Cited by 2] [Section 202(1)] [Section 202] [Entire Act]

State of Tamilnadu - Subsection

Section 202(1)(c) in Tamil Nadu Panchayats Act, 1994

(c)the execution of such resolution or order, or the continuance in force of such licence or permission or the doing of such act is likely to cause danger to human life, health or safety, or is likely to lead to a riot or an affray: