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 410G] [Entire Act] State of Tamilnadu - Subsection Section 410G(ii) in The Coimbatore City Municipal Corporation Act, 1981 (ii)the name of the land or building, upon or over which the hoarding is erected or to the name of the owner or occupier of such land or building:
