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 150] [Entire Act] State of Tamilnadu - Subsection Section 150(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)No damage shall be payable in respect of any carriage or animal destroyed or otherwise disposed of under this section.Tax on Carts
