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 147] [Entire Act] State of Tamilnadu - Subsection Section 147(17) in Tamil Nadu Educational Inspection Code (17)When the petition relates to a subject on which the Government are competent to pass orders, and no application for redress has been made by the petitioner to the Government.
