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 0] [Section 40] [Entire Act] State of Tamilnadu - Subsection Section 40(3) in Tamil Nadu Panchayats Act, 1994 (3)Any person who has been elected to be a member or who has become a member shall not take his seat at a meeting of the Panchayat or do any act as such member unless he has made the oath or affirmation as laid down in subsection (1).
