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 210(2)] [Section 210] [Entire Act]

State of Tamilnadu - Subsection

Section 210(2)(ii) in The Madurai City Municipal Corporation Act, 1971

(ii)the expenses incurred by the Commissioner in constructing any drain or executing any work under clause (b) shall be recoverable from the owner in such instalments as the standing committee may think fit and in the same manner as the property tax.