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 453] [Entire Act] State of Tamilnadu - Subsection Section 453(5) in The Madurai City Municipal Corporation Act, 1971 (5)The Government may, at any time, call for and examine the records relating to any such appeal, and pass such orders as they deem fit.
