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 47] [Entire Act] State of Tamilnadu - Subsection Section 47(5) in Tamil Nadu Panchayats Act, 1994 (5)The President shall have power to control and revise the exercise or discharge of any functions devolving on the Vice-President under sub-section (2).
