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[Cites 0, Cited by 1] [Section 43(1)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)The President shall be elected by the persons whose names appear in the electoral roll for the Village Panchayat from among themselves in accordance with such procedure as may be prescribed.