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TAMIL NADU PANCHAYATS ACT, 1994 [TAMIL NADU ACT 21 OF 1994] (UPDATED UPTO 20/06/2008)
TAMIL NADU PANCHAYATS ACT, 1994 [TAMIL NADU ACT 21 OF 1994] (UPDATED UPTO 20/06/2008)
Chapter I - Preliminary
1 Short title, extent and commencement
2 Definitions
Chapter II - Grama Sabha
3 Grama Sabha
Chapter III - Formation and constitution of village panchayats, panchayat union councils and district panchayats
4 Formation of Panchayat Villages
4-A. Special provisions relating to Town Panchayat constituted as Village Panchayat
5 Extension of provisions of Tamil Nadu District Municipalities Act, 1920 or of any Rules made thereunder
6 Constitution of Village Panchayats and their incorporation
7 Alteration of classification of Panchayat Villages
8 Strength of a Village Panchayats
9 Duration of Village Panchayats
9-A. Appointment of Special Officer in certain circumstances
9-B. Appointment of Special Officer in certain Village Panchayats
9-C. Appointment of Special Officer in certain circumstances
10 Elec
