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 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(f) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998

(f)Nothing contained in these rules shall affect the mode of entrustment and execution of works under state scheme or centrally sponsored scheme, for which specific orders on the entrustment of works are issued.