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 154(2)] [Section 154] [Entire Act]

State of Tamilnadu - Subsection

Section 154(2)(a) in Chennai City Municipal Corporation Act, 1919

(a)provide for the payment as they fall due of all instalments of principal and interest for which the corporation may be liable on account of loans;