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 322(1)] [Section 322] [Entire Act]

State of Tamilnadu - Subsection

Section 322(1)(d) in Tamil Nadu District Municipalities Act, 1920

(d)[ any order of the [executive authority] [Clauses (b) and (c) were substituted for original clauses (b), (c), (d) and (e) by section 131 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] made under section 321, sub-section (5), suspending or revoking a licence;] or