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 240] [Entire Act] State of Tamilnadu - Subsection Section 240(4) in Chennai City Municipal Corporation Act, 1919 (4)that any information or documents required by the commissioner under the rules or by-laws has or have not been duly furnished;
