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 41] [Entire Act] State of Tamilnadu - Subsection Section 41(2) in The Madurai City Municipal Corporation Act, 1971 (2)The Commissioner shall prepare such report and the council shall consider the report and forward the same to the Government with its resolutions thereon, if any.
