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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xv) in Tamil Nadu Panchayats Act, 1994

(xv)as to the preparation of plans and estimates for works and the power of Panchayat and of servants of the Central or State Government to accord professional or administrative sanctions to estimates;