Legal Document View

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
[Cites 0, Cited by 0] [Section 453(1)] [Section 453] [Entire Act]

State of Tamilnadu - Subsection

Section 453(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)any notice issued or other action taken or proposed to be taken by the Commissioner-
(i)under sections 161, 210, 218, 219, 220, 222, 223(2), 282, 296(3), 327(1), 328(1), 333(1), 334,338,343,353, 354 or 362;
(ii)under any by-law concerning house drainage or the connection of house drains with municipal drains, or house connections, with municipal water-supply or lighting mains;