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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Tamilnadu - Subsection

Section 215(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)direct that the Panchayat Union Council be re-constituted with effect from a date which shall not be later than six months from the date of dissolution.