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 43] [Entire Act] State of Tamilnadu - Subsection Section 43(7) in Tamil Nadu Panchayats Act, 1994 (7)The President shall be an ex-officio member of the Village Panchayat and shall have all the rights and privileges of an elected member of the Village Panchayat.
