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 1] [Section 270B] [Entire Act] State of Tamilnadu - Subsection Section 270B(1) in Tamil Nadu District Municipalities Act, 1920 (1)The municipal council may construct or provide [and maintain] public landing places, halting places and cart-stands and may levy fees for the use of the same.
