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 166] [Entire Act] State of Tamilnadu - Subsection Section 166(ii) in Tamil Nadu District Municipalities Act, 1920 (ii)the council consider all objections to the said proposal made in writing and delivered at the municipal office not less than three clear days before the day of such meeting.
