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] [Entire Act] State of Tamilnadu - Section Section 2 in Tamil Nadu Panchayats (Acquisition and Transfer of Immovable Property) Rules, 2000 2. Definitions. - In these rules, unless the context otherwise requires, "Form" and "Schedule" shall mean the Forms and Schedules appended to these rules.
