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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(b) in Tamil Nadu Panchayats Act, 1994

(b)in the case of the Vice-President, [on his becoming disqualified for holding the office or on his removal from office or] [Inserted by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).] on the expiry of his term of office as a member or on his otherwise ceasing to be a member.