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 2] [Section 205] [Entire Act] State of Tamilnadu - Subsection Section 205(9) in Tamil Nadu Panchayats Act, 1994 (9)The Tahsildar shall not speak on the merits of the notice or explanation nor shall he be entitled to vote at the meeting.
