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 92] [Entire Act] State of Tamilnadu - Subsection Section 92(a) in The Madurai City Municipal Corporation Act, 1971 (a)the Commissioner shall be bound by any resolution of the standing committee fixing terms, rates of maximum prices fora particular case or for any class of cases;
