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 217C] [Entire Act] State of Tamilnadu - Subsection Section 217C(4) in Tamil Nadu District Municipalities Act, 1920 (4)The Committee shall examine every application received from the executive authority in all aspects and forward the same to the State Government with its remarks.
