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 211] [Entire Act] State of Tamilnadu - Subsection Section 211(4) in Tamil Nadu Panchayats Act, 1994 (4)The Tahsildar shall, after the expiry of the period of the notice issued under sub-section (3), convene a meeting for the consideration of the motion, at the office of the Village Panchayat at a time appointed by him.
