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 143A] [Entire Act] State of Tamilnadu - Subsection Section 143A(7) in Tamil Nadu Panchayats Act, 1994 (7)The owner of every well in use or disuse shall follow such safety measures as may be prescribed.]]