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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Tamilnadu - Subsection

Section 211(6) in Tamil Nadu Panchayats Act, 1994

(6)The Tahsildar shall preside at the meeting convened under this section, and no other person shall preside thereat. If within half an hour after the time appointed for the meeting, the Tahsildar is not present to preside at the meeting, the meeting shall stand adjourned to a time to be appointed and notified to the members by the Tahsildar under sub-section (7).