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 3] [Entire Act] State of Tamilnadu - Section Section 80 in Tamil Nadu Panchayats Act, 1994 80. Penalty for contravention of any order of requisitioning. - If any person contravenes any order made under section 73 or section 75, he shall be punishable with imprisonment for a term which may extend to one year or with fine, or with both.
