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 129C] [Entire Act] State of Tamilnadu - Subsection Section 129C(f) in Chennai City Municipal Corporation Act, 1919 (f)if the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed, or retained be demolished or destroyed.
