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State of Tamilnadu - Section

Section 7 in Tamil Nadu Village Panchayats (Restrictions and Control Over Execution of Kudimaramat by Village Panchayat-Levy of Fees by Village Panchayats) Rules, 1999

7. Accounts to be maintained by the village panchayat.

- Proper accounts shall be maintained by the village panchayat for the transactions relating to the fund and the accounts audited by the auditor appointed by Government under subsection (1) of section 193 of the Act.