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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(13) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001 (13)A panchayat employee shall not be allowed to acquire land, except house site for ready built house, for any other purpose within the revenue district in which he is serving.
