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 3] [Entire Act] State of Tamilnadu - Subsection Section 3(8) in Tamil Nadu Panchayats Building Rules, 1997 (8)If any information required under sub-rule (7) is, in the opinion of the Executive Authority, incomplete or defective, he may require further information to be furnished.
