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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Tamilnadu - Subsection

Section 18B(2) in Tamil Nadu Panchayats Act, 1994

(2)The Special Officer appointed under sub-section (1) shall hold office for a period of [one year and eight months] or until the date on which the first meeting of the re-constituted Panchayat Union Council is held after election to the said Panchayat Union Council, whichever is earlier.]