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 381] [Entire Act] State of Tamilnadu - Subsection Section 381(3) in The Madurai City Municipal Corporation Act, 1971 (3)The Government may declare any such private market established in the City or any specified part of the City as public market upon such terms and conditions as maybe prescribed.
