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[Cites 0, Cited by 0] [Section 163(2)] [Section 163] [Entire Act]

State of Tamilnadu - Subsection

Section 163(2)(a) in Tamil Nadu Panchayats Act, 1994

(a)advising the Government on all matters relating to the services maintained by, and all development schemes undertaken by, all Village Panchayats and Panchayat Union Councils in the district as well as those agencies in the district, which are under the administrative control of the Government;