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 216] [Entire Act] State of Tamilnadu - Subsection Section 216(2) in Tamil Nadu Panchayats Act, 1994 (2)The provisions of sub-sections (2) to (7) (both inclusive) of section 215 shall, as far as may be, apply in relation to the dissolution of a District Panchayat as they apply in relation to the dissolution of a Panchayat Union Council.
