Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60A] [Entire Act]

State of Tamilnadu - Subsection

Section 60A(4) in Tamil Nadu District Municipalities Act, 1920

(4)In this section -
(a)"premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;
(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.