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 1] [Section 223] [Entire Act] State of Tamilnadu - Subsection Section 223(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)The Commissioner may, by notice, require any connection made in contravention of sub-section (1), to be demolished, removed, closed, altered or remade.
