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[Cites 0, Cited by 1] [Section 219(1)] [Section 219] [Entire Act]

State of Tamilnadu - Subsection

Section 219(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)the Inspector or the Collector or any officer authorised by the Inspector or the Collector under sub-section (2) or (3) of section 218; or