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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(4)(ii) in Tamil Nadu Panchayats Act, 1994

(ii)"Chairman" includes Vice-Chairman exercising the functions of the Chairman under sub-section (1) or sub-section (5) of section 54 or a Revenue Divisional Officer who is ex officio Chairman under sub-section (2) of that section.