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State of Tamilnadu - Section

Section 4 in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

4. Amendment to a resolution.

(1)When a resolution is under discussion, any member may, subject to rules 3 and 6, move an amendment to such resolution.
(2)Every amendment, which has been moved, shall be seconded, otherwise, it shall not be discussed.