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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3)(b) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(b)Any order or defect in the procedure followed in imposing a penalty may be discharged by the appellate authority if such authority considers, for reasons to be recorded in writing, that the error or defect was not material and has neither caused injustice to the person concerned nor affected the decision of the case.