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[Cites 0, Cited by 1] [Section 207] [Entire Act]

State of Tamilnadu - Subsection

Section 207(12) in Tamil Nadu Panchayats Act, 1994

(12)The Government may, after considering the views of the Panchayat Union Council in this regard in their discretion either remove the Chairman from office by notification with effect from a date to be specified therein or drop further action.