Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Tamilnadu - Subsection Section 57(2) in Tamil Nadu Panchayats Act, 1994 (2)Reservation of the offices of the Presidents of Village Panchayats, Chairmen of Panchayat Union Councils and Chairmen of the District Panchayats shall be made by the Government or by any officer authorised by the Government in this behalf.
