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 3] [Entire Act] State of Tamilnadu - Section Section 156 in Tamil Nadu Panchayats Act, 1994 156. Public slaughter-houses. - A Village Panchayat may provide places for use as public slaughter-houses and charge rents and fees for their use.
