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 326C] [Entire Act] State of Tamilnadu - Subsection Section 326C(5) in Chennai City Municipal Corporation Act, 1919 (5)[ The fee paid under sub-section (1) shall be credited to the [Corporation account] [Inserted by Tamil Nadu Act 19 of 2003.] in such manner as may be prescribed.]
