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 89] [Entire Act] State of Tamilnadu - Subsection Section 89(2) in Tamil Nadu Town and Country Planning Act, 1971 (2)No Court inferior to that of a Presidency Magistrate or a Magistrate of first class shall try any offence punishable under this Act.Chapter - XII Miscellaneous
