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] [Entire Act] State of Tamilnadu - Section Section 2 in Tamil Nadu Panchayats (Appointment of Counsel and Incurring of Law Charges) Rules, 1999 2. Applicability of the rules. - These rules shall apply to village panchayats, panchayat unions and district panchayats.
