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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1)(e) in Tamil Nadu Panchayats (Elections) Rules, 1995

(e)No President or no person who stands for election [as a President of a Village Panchayat] [Substituted by G.O. Ms. No. 175, Rural Development (PE), dated the 28th August 1997.] shall be eligible to stand for election as a member of a Village Panchayat, or member of a Panchayat Union Council or a member of a District Panchayat.