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 111] [Entire Act] State of Tamilnadu - Subsection Section 111(h) in Tamil Nadu Panchayats Act, 1994 (h)the establishment and maintenance of wireless receiving sets, [television sets] [Inserted by Tamil Nadu Panchayats (Third Amendment) Act, 1999 (Tamil Nadu Act 29 of 1999).], playgrounds, parks, sport's clubs and centres of physical culture;
