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 4A(3)] [Section 4A] [Entire Act] State of Tamilnadu - Subsection Section 4A(3)(v) in Tamil Nadu District Municipalities Act, 1920 (v)the restrictions and conditions subject to which the township committee may perform its functions; and