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 433] [Entire Act] State of Tamilnadu - Subsection Section 433(32) in The Madurai City Municipal Corporation Act, 1971 (32)in general for securing cleanliness, safety and order and the good Government and well being of the City and for carrying out all the purposes of this Act.
