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] [Entire Act] State of Tamilnadu - Section Section 78 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988 78. Maravars (except Thanjavur, Nagai Quaid-e-Milleth, Pudukottai, Ramanathapuram, Pasumpon Muthuramalinga Thevar, Kamarajar, Tirunelveli-Kattabomman and Chidambaranar District) including Karumaravars, Appanad Kondayamkottai Maravar (except Pasumpon Muthuramalinga Thevar, Kamarajar, Ramanathapuram, Madurai and Dindigul-Anna Districts) and Sembanad Maravars (except Pasumpon Muthuramalinga Thevar, Kamarajar and Ramanathapuram District).
