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 198] [Entire Act] State of Tamilnadu - Subsection Section 198(2) in Tamil Nadu Panchayats Act, 1994 (2)The Finance Commission shall consist of a Chairman and [five other members] [Substituted for the words 'Four other members' by Tamil Nadu Panchayats (Second Amendment) Act, 2006 (Tamil Nadu Act 6 of 2006) w.e.f 13-6-2006.].
