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[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(4)(i) in Tamil Nadu Panchayats Act, 1994

(i)"President" includes a Vice-President exercising the functions of the President under sub-section (1) or sub-section (2) of section 47 and the temporary President appointed under sub-section (3) of that section; and