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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1) in Tamil Nadu Village Panchayats (Receipts and Expenditure and Maintenance of the Accounts of Village Panchayats) Rules, 2000

(1)Payments shall be made only by crossed account payee cheques drawn in favour of the parties as per the procedure laid down by Government, from time to time. The executive authority may draw amounts in self-cheque only in respect of the following payments: -