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 3] [Entire Act] State of Tamilnadu - Subsection Section 3(2) in Tamil Nadu Panchayats (Reservation of Seats and Rotation of Reserved Seats) Rules, 1995 (2)While determining the number of seats to be reserved in favour of Scheduled Castes or Scheduled Tribes, any fraction shall be ignored.
