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 21] [Entire Act] State of Tamilnadu - Section Section 11 in Tamil Nadu Panchayats Act, 1994 (11)[ "Executive Authority" means a person notified as such by the Government under section 83;] [Substituted by Tamil Nadu Panchayats (Third Amendment) Act, 1996 (Tamil Nadu Act 21 of 1996).]
