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] [Entire Act] State of Tamilnadu - Section Section 3 in Tamil Nadu Lifts Act, 1997 3. Appointment of Inspector of lifts. - The Government may, by notification, appoint one or more person's possessing such qualification as may be prescribed to be Inspectors for the purposes of this Act and specify in such notification the local limits of their jurisdiction.
