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 122] [Entire Act] State of Tamilnadu - Subsection Section 122(f) in The Madurai City Municipal Corporation Act, 1971 (f)such hospitals and dispensaries maintained by railway administration as may, from time to time, be notified by fa Government, but not including residential quarters thereto;
