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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Tamilnadu - Subsection

Section 214(3) in Tamil Nadu Panchayats Act, 1994

(3)On the date fixed for the dissolution of a Village Panchayat under sub-section (1), all its members as well as its President and Vice-President shall, forthwith, be deemed to have vacated their offices as such and thereupon the provisions contained in the proviso to sub-section (2) of section 16 shall apply.