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 134] [Entire Act] State of Tamilnadu - Subsection Section 134(4) in Tamil Nadu District Municipalities Act, 1920 (4)No action taken under this section shall relieve any person horn any penalties or liabilities which he may otherwise have incurred.
