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 52A] [Entire Act] State of Tamilnadu - Subsection Section 52A(a) in The Madurai City Municipal Corporation Act, 1971 (a)to entertain or adjudicate upon any question whether any person is or is not entitled to be registered in an electoral roll for the wards referred to in section 49, or
