Legal Document View

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
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(2)(i) in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988

(i)in any case in which the tribunal has at any previous stage given advise in regard to the order to be passed and no fresh question has thereafter arisen for determination; or