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 201] [Entire Act] State of Tamilnadu - Subsection Section 201(a) in Tamil Nadu Panchayats Act, 1994 (a)direct the Village Panchayat or Panchayat Union Council or the District Panchayat to make provision for and to execute or provide any public work or amenity, or service of the description referred to in sections 110,112 and 163;
