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 1] [Section 212] [Entire Act] State of Tamilnadu - Subsection Section 212(15) in Tamil Nadu Panchayats Act, 1994 (15)[ No notice of a motion under this section shall be received, -(i)within one year of the assumption of office by; or(ii)during the last year of the term of office of, Chairman or Vice-Chairman.]
