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 25] [Entire Act] State of Tamilnadu - Subsection Section 25(3) in The Tamil Nadu Bhoodan Yagna Act, 1958 (3)No act done by a Sarvodaya Panchayat shall be invalid on the ground merely of the existence of any vacancy in or defect in the Constitution of the Panchayat.
