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 129A] [Entire Act] State of Tamilnadu - Subsection Section 129A(b) in Chennai City Municipal Corporation Act, 1919 (b)of an election to any legislative body or the Corporation of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.], or
