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[Cites 0, Cited by 9] [Section 222] [Entire Act]

State of Tamilnadu - Subsection

Section 222(1) in Tamil Nadu Panchayats Act, 1994

(1)Whenever by any notice, requisition or order under this Act, or under any rule, bye-law or regulation made thereunder, any person is required to execute any work, to take any measures or to do anything, a reasonable time shall be named in such notice, requisition or order within which the work shall be executed, the measure taken or the thing done.