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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Tamilnadu - Subsection

Section 91(5) in Tamil Nadu Panchayats Act, 1994

(5)The member concerned shall not be entitled to vote on the question referred to in sub-section (3) and the President or Chairman concerned shall not be entitled to vote on the motion referred to in sub-section (4).Explanation. - The terms "President" and "Chairman" in this section include a Vice-President, Vice-Chairman or member presiding for the occasion.