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[Cites 0, Cited by 0] [Section 195(1)] [Section 195] [Entire Act]

State of Tamilnadu - Subsection

Section 195(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)by order, direct any person having custody of the funds of the Panchayat Union Council or the Village Panchayat to pay to them in priority to any other charges against such fund, except charges for the service of authorised loans, any loan or advance made by them to the Panchayat Union Council or the Village Panchayat for any purpose to which its funds may be applied under this Act;