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 425] [Entire Act] State of Tamilnadu - Subsection Section 425(4) in The Coimbatore City Municipal Corporation Act, 1981 (4)The Commissioner shall pay to the proprietor of the library from which the book is procured the value of any book destroyed under the power given by this section.
