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 1] [Section 347(2)] [Section 347] [Entire Act] State of Tamilnadu - Subsection Section 347(2)(a) in Chennai City Municipal Corporation Act, 1919 (a)provided for all matter expressly required or allowed by this Act to be prescribed;