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 71D] [Entire Act] State of Tamilnadu - Subsection Section 71D(2) in Chennai City Municipal Corporation Act, 1919 (2)In this section, the expressions "premises" and "vehicle" have the same meaning as in section 71-A.
