Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 4A(1)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(1)(a) in Tamil Nadu Panchayats Act, 1994

(a)the Chairman and members of a Town Panchayat holding office as such immediately before the date of constitution of such Town Panchayat as Village Panchayat under this Act consequent on the cancellation or modification of the notification declaring it as Town Panchayat under section 3-B of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), shall be deemed to be the elected President and members of such Village Panchayat under this Act and such President and members shall continue to hold office up to such date as the Government may, by notification, fix in this behalf or in case no such date is fixed, up to the date on which their term of office would expire under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), if they had been elected as Chairman or members of the Town Panchayat and such President and members shall exercise all powers and perform all duties conferred on the President and members by or under the provisions of this Act: