Legal Document View

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
[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Tamilnadu - Subsection

Section 142(1)(c) in Chennai City Municipal Corporation Act, 1919

(c)[ for slum clearance and construction of tenements] [New clause (c) was inserted, and the original clauses (c) and (d) were releltered as clauses (d) and (e) by section 84(l)(ii), Act X of 1936.], [or] [The word 'or' was added at the end of clauses (a) and (c) by section 3 of, and the Second Schedule to the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).]