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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2) in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

(2)Loss by theft or otherwise of any property belonging to a village panchayat shall also be reported by the president or inspecting officer to the auditor, if the purchase value of the property exceeds rupees one thousand.