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 244] [Entire Act] State of Tamilnadu - Subsection Section 244(1) in Tamil Nadu Panchayats Act, 1994 (1)Subject to the provisions of this Act and of any other law and to such rules as may be prescribed, a Panchayat may, with the approval of the Inspector, make bye-laws for carrying out any of the purposes for which it is constituted.
