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[Cites 0, Cited by 0] [Section 85(4)] [Section 85] [Entire Act]

State of Tamilnadu - Subsection

Section 85(4)(f) in Tamil Nadu Panchayats Act, 1994

(f)perform all the duties specifically imposed and exercise all the powers conferred on the Commissioner by this Act and subject, whenever it is hereinafter expressly so provided, to the sanction of the Panchayat Union Council and subject also to all other restrictions, limitations and conditions hereinafter imposed, exercise the executive power for the purpose of carrying out the provisions of this Act and be directly responsible for the due fulfillment of the purposes of this Act.