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 307] [Entire Act]

State of Tamilnadu - Subsection

Section 307(3) in The Madurai City Municipal Corporation Act, 1971

(3)The improvements referred to in sub-clauses (i) and (ii) of clause (c) of sub-section (2) shall be specified in two separate Schedules which shall be annexed to the report and called Schedule A and Schedule B, respectively.