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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Tamilnadu - Subsection

Section 215(7) in Tamil Nadu Panchayats Act, 1994

(7)When a Panchayat Union Council is dissolved under this section, the Government until the date of the re-constitution of the Panchayat Union Council and the re-constituted Panchayat Union Council, thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Panchayat Union Council as on the date of the re-constitution, respectively.