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 44AD] [Entire Act] State of Tamilnadu - Subsection Section 44AD(6) in Chennai City Municipal Corporation Act, 1919 (6)As soon as the meeting convened under this section is commenced, the Commissioner shall read to the council the notice for the consideration of which it has been convened.
