Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 301] [Entire Act]

State of Tamilnadu - Subsection

Section 301(4) in The Coimbatore City Municipal Corporation Act, 1981

(4)The said plan shall be considered by the Commissioner who may approve of it without modification or with such modifications as he thinks fit and the said plan as approved by the Commissioner shall be deemed to be the standard plan of the hutting ground.