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 1] [Section 43A] [Entire Act] State of Tamilnadu - Subsection Section 43A(2) in Tamil Nadu District Municipalities Act, 1920 (2)In default of such intimation, the commissioner shall determine by lot and notify the ward for which such person shall serve.
