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 7] [Section 47] [Entire Act] State of Tamilnadu - Subsection Section 47(1) in Tamil Nadu Panchayats Act, 1994 (1)When the office of President is vacant, the Vice-President shall exercise the functions of the President until a new President is declared elected and assumes office.
