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 248] [Entire Act] State of Tamilnadu - Subsection Section 248(2) in Chennai City Municipal Corporation Act, 1919 (2)Every such application and plan shall contain the particulars and be prepared in the manner required under rules or by-laws.
