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 91] [Entire Act] State of Tamilnadu - Subsection Section 91(2) in Tamil Nadu District Municipalities Act, 1920 (2)For the purpose aforesaid, the executive authority may enter, inspect, survey and measure such building or land, after giving twenty-four hours notice to the owner or occupier.
