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 4] [Section 134] [Entire Act] State of Tamilnadu - Subsection Section 134(3) in Tamil Nadu Panchayats Act, 1994 (3)The Collector, after consulting the Village Panchayat, may, by notifications, exclude from the operation of this Act, any poramboke referred to in subsection (2), and may also modify or cancel such notification.
