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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Tamilnadu - Subsection

Section 96(2) in Tamil Nadu Panchayats Act, 1994

(2)Subject to [such rules] [See Rules issued in G.O. Ms. No. 247, Rural Development (C4), dated 3rd December, 1999.] as may be made by the Government in this behalf, the Panchayat Union Council shall have the power, by regulations made from time to time, to determine the powers and duties of every Committee constituted under sub-section (1).