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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Tamilnadu - Subsection

Section 214(6) in Tamil Nadu Panchayats Act, 1994

(6)In the case of a Village Panchayat re-constituted after dissolution, the elected member including the President shall enter upon their offices on the date fixed for its re-constitution and shall hold their offices only for the remainder of the period for which the dissolved Village Panchayat would have continued under sub-section (1) of section 9, had it not been dissolved.