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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Tamilnadu - Subsection

Section 242(2)(viii) in Tamil Nadu Panchayats Act, 1994

(viii)providing for the classification of resolutions of Panchayats as those involving financial implications or otherwise and for laying down the proportion of the sanctioned strength of Panchayats with whose support such resolution shall be carried;