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 91] [Entire Act] State of Tamilnadu - Subsection Section 91(3) in Tamil Nadu Panchayats Act, 1994 (3)Such member may challenge the decision of the President or Chairman, who shall, thereupon, put the question to the meeting. The decision of the meeting shall be final.
