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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Tamilnadu - Subsection

Section 94(2) in Tamil Nadu Panchayats Act, 1994

(2)The Inspector may remit for re-consideration and re-submission any regulation or part thereof to the Panchayat:Provided that it shall be competent for the Inspector to add to, omit or alter any regulation which contravenes the provisions of this Act or the Rules made thereunder.