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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(3) in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

(3)When an amendment to any resolution is moved, the chairman shall, before taking the consent of the district panchayat thereon, state or read to the district panchayat the terms of the original motion and of the amendment proposed.