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 27A] [Entire Act] State of Tamilnadu - Subsection Section 27A(8) in Tamil Nadu District Municipalities (Hill Stations) Building Rules, 1993 (8)Five clear days of notice specifying the time and place of the meeting and subjects to be placed at the meeting shall be given to the members.
