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 40A] [Entire Act] State of Tamilnadu - Subsection Section 40A(6) in Tamil Nadu District Municipalities Act, 1920 (6)Save as provided in sub-sections (4) and (5), a meeting convened for the purpose of considering a motion under this section, shall not, for any reason, be adjourned.
