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 39] [Entire Act] State of Tamilnadu - Subsection Section 39(2) in Chennai City Municipal Corporation Act, 1919 (2)The commissioner shall prepare such report and the council shall consider the report and forward the same to the State Government with their resolutions thereon, if any.
