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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(xxvi) in Tamil Nadu Panchayats Act, 1994

(xxvi)as to the powers of Executive Authorities, Commissioners, [Secretaries] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] to call for information on any matter, to summon and examine witness, and to compel the production of documents;