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 452] [Entire Act] State of Tamilnadu - Subsection Section 452(7) in The Madurai City Municipal Corporation Act, 1971 (7)Every grantee of any licence or permission shall at all reasonable times while such licence or permission remains in force produce the same at tire request of the Commissioner.
