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 4] [Entire Act] State of Tamilnadu - Subsection Section 4(v) in Tamil Nadu Panchayats (Interpellation of Chairman of Panchayat Union Council by Its Members) Rules, 1999 (v)it shall not ask for an expression of opinion or the solution of an abstract legal question of a hypothetical proposition;
