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 212] [Entire Act] State of Tamilnadu - Subsection Section 212(1) in Tamil Nadu District Municipalities Act, 1920 (1)that the work or use of the site for the work would contravene some specified provision of any law or some specified order, rule, by-law or declaration made under any law;
