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 254] [Entire Act] State of Tamilnadu - Subsection Section 254(v) in Tamil Nadu Panchayats Act, 1994 (v)any reference to a district board or its President shall be deemed to be a reference to the Panchayat Union Council having jurisdiction or its Chairman, as the case may be.
