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 283A] [Entire Act] State of Tamilnadu - Subsection Section 283A(4) in The Coimbatore City Municipal Corporation Act, 1981 (4)Nothing contained in sub-section (1) shall apply to any application made by any person who does not have any right over the building referred to in subsection (1).
