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 307] [Entire Act] State of Tamilnadu - Subsection Section 307(2) in Chennai City Municipal Corporation Act, 1919 (2)It shall not be lawful for any person to open or keep open any such market after such suspension or refusal.
