Legal Document View

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
[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(2)(c) in Tamil Nadu Panchayats Act, 1994

(c)The Village Panchayat or Panchayat Union Council, as the case may be, may, at any time, suspend or cancel any licence granted under clause (a) for breach of the conditions thereof.