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 349(18)] [Section 349] [Entire Act]

State of Tamilnadu - Subsection

Section 349(18)(b) in Chennai City Municipal Corporation Act, 1919

(b)for the regulation of their use and the control of their sanitary condition; [and] [Inserted by section 174(viii) by Act X of 1936.]