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 244] [Entire Act] State of Tamilnadu - Subsection Section 244(2) in Chennai City Municipal Corporation Act, 1919 (2)If the owner does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice.
