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 86] [Entire Act] State of Tamilnadu - Subsection Section 86(b) in Tamil Nadu Panchayats Act, 1994 (b)he shall report the action taken under this section and the reason therefor to the Village Panchayat or the Panchayat Union Council at its next meeting.
