Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(1) in Chennai City Municipal Corporation Act, 1919

(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed by the State Government, the corporation shall submit to the State Government, a detailed report of the administration during the preceding year in such form as the Stale Government may direct.