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 4A(5)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(5)(b) in Tamil Nadu District Municipalities Act, 1920

(b)All orders issued under clause (a) shall, as soon as possible after they are made, be placed on the table of [the Legislative Assembly] [Substituted for the words 'both Houses of the Legislature' by Tamil Nadu Adaptation of Laws and Order 1987] and shall be subject to such modifications by way of amendments or repeal as the Legislature may make either in the same session or in the next session.]