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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tamilnadu - Subsection

Section 89(2) in Tamil Nadu Panchayats Act, 1994

(2)The President or the Chairman, as the case may be, shall preserve order and decide all points of order arising at or in connection with the meetings. There shall be no discussion on any point of order and the decision of the President or Chairman, as the case may be, on any point of order shall be final.