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 159] [Entire Act] State of Tamilnadu - Subsection Section 159(1) in Tamil Nadu Panchayats Act, 1994 (1)The Government may, by notification, specify the purposes which, in their opinion, are likely to be offensive or dangerous to human life or health or property.
