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[Cites 0, Cited by 0] [Section 255(2)] [Section 255] [Entire Act]

State of Tamilnadu - Subsection

Section 255(2)(d) in Tamil Nadu Panchayats Act, 1994

(d)any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not been passed.