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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Tamilnadu - Subsection

Section 208(2) in Tamil Nadu Panchayats Act, 1994

(2)The provisions of sub-sections (2) to (13) (both inclusive) of section 207 shall, as far as may be, apply in relation to the removal of the Vice-Chairman as they apply in relation to the removal of the Chairman of the Panchayat Union Council by the Government on their own motion.