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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(3) in Regulations made under the Tamil Nadu Bhoodan Yagna Act, 1958

(3)A panchayatdar appointed in such vacancy shall hold the office only so long as he would have been entitled to hold office if he had been elected before the occurrence of the vacancy.