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 98] [Entire Act] State of Tamilnadu - Subsection Section 98(2) in Tamil Nadu Panchayats Act, 1994 (2)The report shall be prepared by the Executive Authority and the Village Panchayat shall consider it and forward the same to the Panchayat Union Council with its resolution thereon.
