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

State of Tamilnadu - Subsection

Section 3(1) in Tamil Nadu Panchayats (Moving of Resolutions at Meetings of District Panchayats) Rules, 1999

(1)No speech, except with the permission of the chairman, shall exceed five minutes in duration:Provided that the person who has moved the resolution, when moving the same, may speak for not more than ten minutes.