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 27A(4)] [Section 27A] [Entire Act]

State of Tamilnadu - Subsection

Section 27A(4)(d) in Chennai City Municipal Corporation Act, 1919

(d)the person who shall be chairman of the joint committee or the manner in which he shall be elected or appointed;