Legal Document View

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
[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Tamilnadu - Subsection

Section 282(3) in Chennai City Municipal Corporation Act, 1919

(3)No person shall, without or otherwise than in conformity with a licence use any place [or allow any place to be used] [Inserted by section 137(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] for any such purpose.