Legal Document View

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
[Cites 0, Cited by 0] [Section 361(8)] [Section 361] [Entire Act]

State of Tamilnadu - Subsection

Section 361(8)(a) in The Madurai City Municipal Corporation Act, 1971

(a)shall, in regard to the replacement of machine, the levy of fees, the conditions to be observed, and the like, be subject to such restrictions and control as may be prescribed; and