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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Tamilnadu - Subsection

Section 95(2) in Tamil Nadu Panchayats Act, 1994

(2)The constitution, powers and procedure of a joint committee and the method of settling differences of opinion arising in connection with the Committee between the local authorities concerned shall be in accordance with such rules [as may be prescribed] [See Rules issued in G.O. Ms. No. 247, Rural Development (C4), dated 23rd December, 1999.].