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 288] [Entire Act] State of Tamilnadu - Subsection Section 288(2) in The Coimbatore City Municipal Corporation Act, 1981 (2)Every such application and plan shall contain the particulars and be prepared in the manner required under rules or by-laws.
