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 24F] [Entire Act] State of Tamilnadu - Subsection Section 24F(4) in Tamil Nadu District Municipalities Act, 1920 (4)Each Area Sabha shall consist of the elected Councillor of the ward and all the persons registered in the electoral rolls of the area.]
