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 146] [Entire Act] State of Tamilnadu - Subsection Section 146(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)The occupier shall sign the statement and transmit it to the municipal office within one week from the date of his receipt of the notice.
