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 56] [Entire Act] State of Tamilnadu - Subsection Section 56(1) in Tamil Nadu Panchayats Act, 1994 (1)The elected members of the District Panchayat shall, as soon as may be, elect two members from among themselves, to be respectively the Chairman and Vice-Chairman.
