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State of Tamilnadu - Section

Section 229 in Tamil Nadu Panchayats Act, 1994

229. Prosecutions and compositions to be reported to Village Panchayat, Panchayat Union Council or District Panchayat.

- Every prosecution instituted or offence compounded by the Executive Authority or the Commissioner or the Secretary shall be reported by him to the Village Panchayat or Panchayat Union Council or the District Panchayat, as the case may be, at its next meeting.