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 3] [Section 84] [Entire Act]

State of Tamilnadu - Subsection

Section 84(4) in Tamil Nadu State Housing Board Act, 1961

(4)Any written statement put in by such person I documents produced in pursuance of such notice shall be field With the records of the case, and such notice shall be entitled to appear in the proceeding either in person or by pleader.