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[Cites 0, Cited by 0] [Section 241] [Entire Act]

State of Tamilnadu - Subsection

Section 241(4) in Tamil Nadu Panchayats Act, 1994

(4)[ The Chairman of the District Panchayat shall be the Chairperson of Committee and the Collector of the District shall be the Vice-Chairman of Committee.] [Substituted by Tamil Nadu Panchayats (Fifth Amendment) Act, 2000 (Tamil Nadu Act 24 of 2000).]