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 44AD] [Entire Act] State of Tamilnadu - Subsection Section 44AD(7) in Chennai City Municipal Corporation Act, 1919 (7)The Commissioner shall not speak on the merits of the notice, nor shall he be entitled to vote at the meeting.
