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[Cites 0, Cited by 0] [Section 219(1)] [Section 219] [Entire Act]

State of Tamilnadu - Subsection

Section 219(1)(b) in Tamil Nadu Panchayats Act, 1994

(b)any officer authorised by the Government under sub-section (1) of that section or any officer empowered by them under sub-section (4) of that section; or