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 2] [Section 86(1)] [Section 86] [Entire Act] State of Tamilnadu - Subsection Section 86(1)(i) in Chennai City Municipal Corporation Act, 1919 (i)in the case of Class I-A, Class I-B and Class II officers, by rules made by the State Government in this behalf: