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 33] [Entire Act] State of Tamilnadu - Subsection Section 33(3) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888 (3)No structural or material alteration shall be made in the licensed premises except with the written permission of the Commissioner.
