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 367] [Entire Act] State of Tamilnadu - Subsection Section 367(b) in Chennai City Municipal Corporation Act, 1919 (b)in other cases within thirty days after the date of the receipt of the order or proceeding against which the appeal in made.
